Section 8(8) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(8)[ Where there is no thika tenant or the thika tenant is not traceable for any reason whatsoever, a Bharatia shall be liable to deposit rent with the Controller in respect of the area of the structure as is occupied by him at such rate, and in such manner, as may be prescribed.] [[Sub-section (8) substituted by section 7(6) of the West Bengal thika Tenancy (Acquisition and Regulation) (Amendment) Act, 2010 (West Bengal Act No. 25 of 2010) (with effect from 1.11,2010), which read as under :
