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State of West Bengal - Section
Section 20 in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
20. Submission of return.
- For the purpose of payment of amount under sub-section (1) of section 8, every landlord shall submit to the State Government a return in form C within two hundred and forty days from the date of commencement of the Act. The Controller may, on a written application from the landlord, extend the date for furnishing the return by a period not exceeding sixty days :[Provided that the Controller may on reasonable grounds, accept any return which may be filed by the landlord after the expiry of the prescribed time-limit.] [Proviso insertred by Notification No. 84-L. Ref.6M-11/85 dated 17.1.1986 and published in the Calcutta Gazette, Extraordinary, Part I, dated 6.2.1986.]Form A[See rule 3(a)]Form of Return of Land to be furnished to the Controller| 1. | (a) | Name(s) ofthikatenant(s)/other tenant(s). | |
| (b) | Name(s) of father/husband. | ||
| 2. | Name(s) of landlord(s) with address(es). | ||
| 3. | Description of the land under tenancy- | ||
| (a) | Address with municipal or other holding number. | ||
| (b) | Area in Cottahs or Sq. metres or both. | ||
| (c) | Butted and bounded by... | …. … … .. on the North | |
| …......….. on the East | |||
| …. … … .. on the South | |||
| …. … … .. on the West | |||
| 4. | Particulars of the tenancy— | ||
| (a) | Date of commencement (certified/xerox/attested copies ofdocumentary evidence to be enclosed). | ||
| (b) | Amount of periodical rent (state the period). If receipts weregranted, a xerox/attested copy of the receipt for rent last paidto be enclosed. | ||
| 5. | Description of the structures on the land — | ||
| (a) | Whether the structures were raised by thethikatenantor any tenant and, if so, the date and cost of constructionthereof. | ||
| (b) | Whether any part of structures was raised or improved by CMDAor any other authority if so, state details. | ||
| (c) | Details of structures. | ||
| 6. | Particulars of each of theBharatias— | ||
| (a) | Name | ||
| (b) | Name of father/husband | ||
| (c) | Area under occupation in square metres or square feet or both. | ||
| (d) | Amount of rent (true copy of counterfoil of last rent receiptto be enclosed). | ||
| 7. | Whether the thika tenant/other tenant holds any otherland/land with building in Calcutta or Howrah. | ||
| State — Yes/No. | |||
| If yes, state the following particulars — | |||
| (a) | Address with municipal holding No. etc. | ||
| (b) | Held as owner/thiktenant/ otherwise. | ||
| (c) | Area (inCottahsand/or Sq. metres). | ||
| 8. | Particulars of suits/legal proceedings, if any, in respect ofthikatenancy. | ||
| 9. | Remarks. | ||
| 10. | List of documents enclosed (vide items 4, 6 etc.) | ||
| (a) | |||
| (b) | |||
| (c) | |||
| (d) |