Section 8(9) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(9)[ Notwithstanding anything contrary contained in the Act, the State Government shall not be deemed to be a landlord as defined in clause (c) of section 2 of the West Bengal Premises Tenancy Act, 1997 (West Bengal Act No. 37 of 1997), but be a licenser and the Bharatia shall be a licensee under the State, where there is no thika tenant.] [Sub-section (9) inserted by section 7(7), ibid (with effect from 1.11.2010).]
