Section 33 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
33. Building/permanent structure in thika tenanted land :
(a)In a thika tenanted land no permission for any work shall be granted for other than residential purpose. Mixed occupancy, if there be any, may be allowed when there is no abnoxious or hazardous trade in the premises.(b)The Municipal Commissioner may grant permission for the following purposes, with the approval of the Mayor-in-Council :(i)a public library;(ii)a charitable dispensary;(iii)a doctor's chamber;(iv)a school/college or similar educational institution;(v)a public W.C. urinal, bathing platform;(vi)a public club:(vii)any other public utility services;(c)When addition and alteration is proposed to an existing thika tenanted structure, the existing use of structure may be allowed to continue, not-withstanding the fact that the same is being used for purpose other than residential. No permission shall be granted in thika tenanted land where there is obnoxious/hazardous trade.
