Calcutta Thika Tenancy ( Acquisition And Regulation ) Act, 1981

[An Act to provide for the acquisition of interests of landlords in respect of lands comprised in thika tenancies and certain other tenancies and other lands in Calcutta and Howrah for development and equitable utilization of such lands.] [[The 'long title' substituted by W.B. Act 21 of 1993. The previous 'long title' was as under:- 'An Act to provide for the acquisition of lands comprised in thika tenancies, and other lands held under any person in perpetuity or under registered lease for a period of not less than twelve years or held in monthly or periodical tenancies for being used or occupied as Khatals, in Calcutta and Howrah and the rights of landlords in such lands for regulation of the incidents of thika tenancies and of monthly and periodical tenancies and relations between thika tenants and their Bharatias and for planned development and distribution of such lands with a view to subserving the common good.'.]] [Whereas it is expedient to provide for the acquisition of interests of landlords in respect of lands comprised in thika tenancies and certain other tenancies and other lands in Calcutta and Howrah for development and equitable utilization of such lands with a view to subserving the common good;] [[The 'Preamble' substituted by W.B. Act 21 of 1993. The previous 'Preamble' was as under :- 'Whereas it is expedient to provide for the acquisition of lands comprised in thika tenancies, and other lands held under any person in perpetuity or under registered lease for a period of not less than twelve years or held in monthly or periodical tenancies for being used or occupied as Khatals, in Calcutta and Howrah and the rights of landlords in such lands, for regulation of the incidents of thika tenancies, and of monthly or periodical tenancies and relations between thika tenants and their Bharatias and for planned development and distribution of such lands with a view to subserving the common good;'.]] It is hereby enacted as follows :-

Act number

Act 37 of 1981

Year

1981

Enacted on

02-11-1981

In force from

2 November 1981

Jurisdiction

West Bengal State Act

Subjects

Land And Property, Housing And Urban Development

Read the full text of Calcutta Thika Tenancy ( Acquisition And Regulation ) Act, 1981 section by section on LawLens.

Official source: India Code