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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(4) in Calcutta Thika Tenancy Act 1949

(4)Where the thika tenant has erected or acquired a pucca structure for a residential purpose on the land comprised in his holding, no order for ejectment shall be made against him except in respect of such part, if any, of such land as does not appertain to the pucca structure.] [Section 3 substituted by West Bengal Act No. 29 of 1969.]