Section 9(3) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(3)[ An Additional Controller and Deputy Controller may be an officer belonging to the West Bengal Civil Service (Executive) or a Special Revenue Officer, Grade-I.] [[Sub-section (3) substituted by section 8(2), ibid (with effect from 1.11.2010), which read as under :
