Section 6(3) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(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;
