Section 3(b) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
(b)every thika tenant or tenant shall pay to the Controller an annual revenue being not less than what he was paying to the landlord before the coming into force of the Act until the amount of revenue is determined in accordance with the provisions of the West Bengal Land Holding Revenue Act, 1979 (West Bengal Act No. 44 of 1979) read with sub-section (2) of section 26. The annual revenue paid for any period pending determination of the amount of revenue as aforesaid shall be adjusted against the amount of revenue when determined;
