Section 10 in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
10. Terms and conditions and manner of making use of, or settling with any person or authority, any land or structure under section 27.
- Any land or structure vested in or resumed by the State under the Act may be made use of, or settled with any person or authority, for sub serving the common good, on the terms and conditions and in the manner laid down in the West Bengal Land Management Manual, 1977, the provisions of which shall apply mutatis mutandis.
