Section 7(7) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(7)Where there are more than one landlord in respect of a thika tenancy or other tenancy vested under section 4, the amount payable to them under sub-section (1), or the annuity payable to them under sub-section (2), shall be apportioned among them in the prescribed manner.
