Section 450 in The Calcutta Municipal Corporation Act, 1980
450. [ Survey of bustees, and preparation of record-of-rights etc., by Corporation. - [section 450 substituted by W.B. Act 6 of 1996.]
Subject to the provisions of the Calcutta Thika and other Tenancies and Lands (Acquisition and Regulation) Act, 1981, and, in particular, the provisions of section 25 of that Act, the Corporation may, in accordance with such directions as the State Government may issue and on such terms as the State Government may determine, undertake survey of bustees to prepare record-of-rights of tenants in respect of occupancy of land and title to huts or other structures held by them under the State Government under section 6 of that Act, their size, description and location in relation to streets, lanes, by-lanes and passages, the land revenue due to the State Government, the number of Bharatias and their names and addresses, the rents realised from them and the period of occupancy of huts or other structures and to delineate the physical features on a survey map of bustees on such scale as may be prescribed.]
