Section 2(1) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(1)"Bharatia" means any person by whom or on whose account, rent is payable to [for any structure including pucca structure, if any, or part thereof,] [Substituted by section 3(1)(a) of the West Bengal Thika Tenancy (Acquisition and Regulation) (Amendment) Act, 2010 (West Bengal Act No. 25 of 20101 (with effect from 1.11.2010) for for any structure or part thereof,.] owned by a Thika tenant, but excludes any person paying rent to a Bharatia and any [resident of any structure including pucca structure, if any,] [Substituted by section 3(1 )(b), ibid (with effect from 1.11.2010) for resident of a structure.] forfeited by the State Government under sub-section (2) of section 6, irrespective of the status, the said person may have enjoyed earlier;
