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[Cites 0, Cited by 23] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(3) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001

(3)Any dispute regarding payment of rent by the thika tenant to the State Government or by a Bharatia to a thika tenant, or any case of eviction of Bharatia, shall be disposed of by the Controller in such manner as may be prescribed.