Section 6(3A) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(3A)[ "hut" means any building or structure, the roof or the floor of which, excluding the floor at the plinth level, is not constructed of masonry or of reinforced concrete;] [Clauses (3A), (3B), (5A) and (7A) inserted by W.B. Act 21 of 1993.]
