Section 2(15) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(15)[ "Thika land" means any land comprised in and appurtenant to, tenancies of Thika tenant irrespective of the fact whether there is any claim of such tenancy or not and includes open areas and roads on such land.] [Clause (15) inserted by section 3(4) 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.)]
