Section 8(6) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(6)Notwithstanding anything contained in this Act or in [the West Bengal Premises Tenancy Act, 1997] [Substituted by section 7(5), ibid (with effect from 1.11.2010) for the West Bengal Premises Tenancy Act, 1956.], a Bharatia under a thika tenant shall be entitled to take separate electrical connection from the electricity supplying agency and separate water supply connection from the appropriate agency for his own use.
