Section 8(6) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(6)Where there are more than one landlord in respect of a thika tenancy or other tenancy vested under section 5, the amount payable to them under subsection (1) or the annuity payable to them under sub-section (2) shall be apportioned among them in the prescribed manner.
