Section 11(1) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(1)Notwithstanding anything to the contrary contained in any other law for the time being in force, the tenancy of a Bharatia as a tenant under a thika tenant shall not be extinguished because of subsequent non-existence of the structure or a part thereof which the Bharatia previously occupied under the thika tenant.]
