Section 18A(1) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(1)Any contravention by any person occupying land directly under the State, being the landlord within the meaning of sub-section (1) of section 6, of any provision of this Act shall be an offence punishable with imprisonment for a term which may extend to five years and also with fine which may extend to ten thousand rupees.]
