Section 53 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
53. Insecure buildings/structures in thika tenanted land :
For all insecure or dilapidated buildings, huts or structures in a thika tenanted land, provisions of the Calcutta Municipal Corporation Act, 1980 shall apply. For application of this regulation, a "building or "pucca structure" in thika tenanted land shall be deemed as "building" as defined in the Calcutta Municipal Corporation Act, 1980.
