Section 6 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
6.
'Bharatia' means any person by whom, or on whose account, rent is payable for any structure or part of a structure erected by a thika tenant in his holding;'.]](1A)[ "bustee" means an area containing land with a collection of huts used or intended to be used for human habitation or for any business purpose, and includes any tank in or appurtenant to and in common use of the occupiers of such bustee, whether or not the same person is the owner or the landlord in respect of such tank;] [Clause (1A), inserted by W.B. Act 21 of 1993 (w.e.f. 18.1.1982).](2)"Controller" means an officer or officers appointed under section 10;(3)[ "holding" means a parcel or parcel of land occupied by a thika tenant or tenant of other lands under one set of conditions, and includes a bustee owned by a landlord on his khas land along with any tank included in such bustee;] [[Clauses (3) and (4) substituted by W.B. Act 21 of 1993 (w.e.f. 18.1.1982). The previous clauses (3) and (4) were as under:'(3) 'holding' means a parcel or parcels of land occupied by any person as a thika tenant under one lease or one set of conditions where such tenant has been occupying the land from or before the commencement of this Act;(4)'landlord' means any corporation, institution or person, who, for the time being is entitled to receive or but for a special contract, would be entitled to receive, the rent of any land comprised in a thika tenancy and includes any corporation, institution or person having any superior interest in such thika tenancy:'.]](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.](3B)[ "khatal" means a place where cattle are kept or maintained for the purpose of trade or business including business in milk derived from such cattle;] [Clauses (3A), (3B), (5A) and (7A) inserted by W.B. Act 21 of 1993.](4)[ "landlord" means any corporation, charitable or religious institution or person who, for the time or person who, for the time being, is entitled to receive or but for a special contract would be entitled to receive the rent for any land comprised in the tenancy of a thika tenant or tenant of other lands or in a khatal, tank or hut owned by him in a bustee on his khas land, and includes any corporation, institution or person having superior interest in such thika tenancy;] [[Clauses (3) and (4) substituted by W.B. Act 21 of 1993 (w.e.f. 18.1.1982). The previous clauses (3) and (4) were as under:'(3) 'holding' means a parcel or parcels of land occupied by any person as a thika tenant under one lease or one set of conditions where such tenant has been occupying the land from or before the commencement of this Act;(4)'landlord' means any corporation, institution or person, who, for the time being is entitled to receive or but for a special contract, would be entitled to receive, the rent of any land comprised in a thika tenancy and includes any corporation, institution or person having any superior interest in such thika tenancy:'.]](5)"notification" means a notification published in the Official Gazette;(5A)[ "other lands" includes any vacant land or tank;] [Clauses (3A), (3B), (5A) and (7A) inserted by W.B. Act 21 of 1993.](6)"prescribed" means prescribed by rules made under this Act;(7)"pucca structure" means any structure constructed mainly of brick, stone or concrete or any combination of these materials, or any other material of a durable nature;(7A)[ "slum area" means the area declared as such by State Government under section 3 of the West Bengal Slum Areas (Improvement and Clearance) Act, 1972, or section 4 of the Calcutta Slum Clearance and Rehabilitation of Slumdwellers Act, 1958;] [Cluses (3A), (3B), (5A) and (7A) inserted by W.B. Act 21 of 1993.](7B)[ "tenant of other lands" means any person who occupies other lands under another person, whether under a written lease or otherwise, and is or but for a special contract would be liable to pay rent at a monthly or periodical rate for occupation of such other lands, and includes the successor-in-interest of such person;] [Clause (7B) inserted by W.B. Act 21 of 1993.](8)"thika tenant" means any person who occupies, whether under a written lease or otherwise, land under another person, and is or but for a special contract would be liable to pay rent, at a monthly or at any other periodical rate, for that land to that another person and has erected or acquired by purchase or gift any structure on such land for residential, manufacturing or business purpose and includes the successors-in-interest of such person.
