Section 3(a) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
(a)every thika tenant, or tenant as the case may be, shall furnish to the Controller a return in Form A showing the particulars of his total land within two hundred and forty days from the date of commencement of the Act. The Controller may, on a written application from such thika tenant or extend the date for furnishing the return by a period not exceeding sixty days :
