Section 3 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
3. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(1)[ "Bharatia" means any person by whom, or on whose account, rent is payable for any structure or part thereof, owned by a thika tenant or tenant of other lands in his holding or by a landlord in a bustee on his khas land.] [[Cause (1) substituted by W.B. Act 21 of 1993 (w.e.f. 18.1.1982). The previous clause (1) was as under :
