Section 8(2) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(2)[ If any question arises as to whether a person is a Bharatia under a particular thika tenant, the Controller, either on his own motion or upon receiving any information, may, after giving the persons interested an opportunity of being heard and after examining all such documents and particulars as may be considered necessary, enquire upon and decide such question.] [[Sub-section (2) substituted by section 7(3), ibid (with effect from 1.11.2010), which as earlier as under :
