Section 13 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
13. Manner of disposal of dispute regarding payment of rent by the thika tenant or by a Bharatia or any case of eviction of Bharatia under sub-section (3) of section 8.
(1) On receiving,(a)any application in Form B from a thika tenant or a Bharatia or any other person; or(b)any information, in writing, in regard to any dispute regarding payment of rent by the thika tenant to the State Government or by a Bharatia to a thika tenant, shall be disposed of by the Controller by giving reasonable opportunity of being heard to all concerned and, if necessary, by conducting a spot inquiry.(2)Any dispute, relating to eviction of a Bharatia, shall be disposed of by the Controller by giving reasonable opportunity of being heard to all concerned and after taking into account the provisions laid down in Chapter III of the West Bengal Premises Tenancy Act, 1997 (West Bengal Act No. 37 of 1997), as subsequently amended and the rules framed thereunder.
