Section 5 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
5. Lands comprised in thika tenancies, khas lands and other lands, etc. to vest in the State.
- With effect from the date of commencement of this Act, the following lands along with the interest of landlords therein shall vest in the State, free from all incumbrances, namely :-(a)lands comprised in and appurtenant to tenancies of thika tenants including open areas, roads, passages, tanks, pools and drains;(b)lands comprised in and appurtenant to bustees on khas lands of landlords and lands in slum areas including open areas, roads, passages, tanks, pools and drains;(c)other lands not covered by clauses (a) and (b) held under a written lease or otherwise, including open areas, roads, passages, tanks, pools and drains;(d)lands held in monthly or other periodical tenancies, whether under a written lease or otherwise, for being used or occupied as khatal:Provided that such vesting shall not affect in any way the easements, customary rights or other facilities enjoyed by thika tenants, Bharatias and occupiers of land coming within the purview of clauses (c) and (d).]
