Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(83A) in The Calcutta Municipal Corporation Act, 1980 (83A)[ "thika tenant" shall have the same meaning as in the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981;] [Clause (83A) inserted by W.B. Act 32 of 1983.]
