Section 6(2) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(2)Any transfer or agreement for transfer, whether oral or in writing, or any activity in contravention of the provisions of subsection (4) [,or sub-section (5), or proviso to sub-section (5), of section 5] [Substituted by section 6(1) of the West Bengal Thika Tenancy (Acquisition and Regulation) (Amendment) Act, 2010 (West Bengal Act No. 25 of 2010) (with retrospective effect from 1.3,2003) for, or sub-section (5) of section 5 or proviso to sub-section (1) of this section.], shall be declared invalid under an order of the Controller and the structure or part of structure, as the case may be, shall stand forfeited to the State in accordance with the procedure as may be prescribed.
