Section 6(4) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(4)'landlord' means any corporation, institution or person, who, for the time being is entitled to receive or but for a special contract, would be entitled to receive, the rent of any land comprised in a thika tenancy and includes any corporation, institution or person having any superior interest in such thika tenancy:'.]]
