Section 6(7A) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(7A)[ "slum area" means the area declared as such by State Government under section 3 of the West Bengal Slum Areas (Improvement and Clearance) Act, 1972, or section 4 of the Calcutta Slum Clearance and Rehabilitation of Slumdwellers Act, 1958;] [Cluses (3A), (3B), (5A) and (7A) inserted by W.B. Act 21 of 1993.]
