Section 35 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
35. Correctness of the boundary and legacy of the existing structure (in case of dispute/clarification) :
The following documents shall be taken into consideration :A certificate of the thika Controller and any registered Deed of Conveyance or Lease Deed or Certificate of the Municipal Commissioner.Note : As per provision under sub-section (2) of section 11 of the Calcutta thika Tenancy (Acquisition and Regulation) Act, 1980 to provide proportionate space to Bharatias, any dispute arising out of allocation such proportionate space to Bharatias, decision of the MIC with the recommendation of the thika Controller shall be conclusive.
