Section 4(2) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
(2)When the State Government needs land comprised in any thika tenancy for any public purpose, the Controller or any other officer authorised by him, may(a)require the thika tenant to surrender his tenancy in writing the Controller after giving the thika tenant at least 30 days' notice;(b)passed an order in writing for resumption of land comprised in such thika tenancy, after giving the thika tenant and the Bharatia, if any, an opportunity of being heard;(c)upon such resumption under clause (b), if the thika tenant or any Bharatia continues to occupy such land, evict the occupant and the Controller or any other officer authorised by him may, after giving 30 days' notice, enter the land and the buildings or other erections, thereon, if any, and take vacant possession thereof.
