Section 2(14) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(14)"Thika tenant" means any person who occupies, whether under a written lease or otherwise, land under another person, and is, or but for a special contract, would be liable to pay rent at a monthly or any other periodical rate for that land to that another person, and has erected of acquired [by purchase or gift any structure including pucca structure, if any, on such land] [Substituted by section 3(3) 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) for by purchase or gift any structure on such land.] for residential, manufacturing or business purpose, and includes the successors-in-interest of such persons but excludes any resident of a structure forfeited to the State under subsection (2) of section 6 of this Act irrespective of the status, he may have enjoyed earlier;
