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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001

(2)Every thika tenant holding directly under the State under sub-section (1) shall be liable to pay to the State Government in the prescribed manner such revenue as may be determined.