Section 8(1) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
(1)A Bharatia or a thika tenant, as the case may be, may make an application to the Controller in Form B in case of any dispute referred to in sub-section (3) of section 11. Every such application shall be accompanied by as many copies as there are parties on whom notices are to be served together with a process fee of Rs. 3.50 for each copy of application. The application shall be verified and signed in the manner provided in sub-rules (2) and (3) of rule 15 of Order VI of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908).
