Section 8(3) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(3)For the purpose of sub-section (2), the Controller, on his own motion or upon any information, may, after giving the person interested an opportunity of being heard, enquire and decide any question as to whether any trust, endowment, corporation or institution is for exclusively religious or charitable purpose or as to whether it is of public or private nature, and any question of title incidental thereto as may be necessary to determine such question, by examining the document, if any, and by taking into account the following, among others:-(i)actual user of income of the land,(ii)mode of user,(iii)share of income of the land appropriated or enjoyed, by or on behalf of such trust, endowment, corporation or institution.
