Section 9(2) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(2)[ A Controller may be an officer belonging to the Indian Administrative Service or the West Bengal Civil Service (Executive).] [[Sub-section (2) substituted by section 8(1) 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), which read as under :
