Section 193(4) in The Calcutta Municipal Corporation Act, 1980
(4)[ Notwithstanding the vesting of any land in the State under the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981, in the case of any land comprised in a thika tenancy, the consolidated rate assessed in respect of such land and any hut or building made thereon shall be primarily leviable upon the thika tenant.] [Sub-section (4) inserted by W.B. Act 32 of 1983.]
