Section 9 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
9. Submission of return for the purpose of payment under subsection (1) of section 7.
For the purpose of payment of amount under sub-section (1) of section 7, every landlord shall submit to the Controller a return in Form C within two hundred and forty days from the date of commencement of the Act. The Controller may, on a written application from the landlord, extend the date for furnishing the return by a further period not exceeding sixty days :Provided that the Controller may, on reasonable grounds, accept any return which may be filed by the landlord after expiry of the prescribed time limit :Provided further that the landlords who have already submitted the return in Form C under the Kolkata Thika and other Tenancies and Lands (Acquisition and Regulation) Act, 1981 (West Bengal Act No. 37 of 1981), shall not be required to submit any further return and such return shall be deemed to have been validly submitted under these rules.
