Section 29B(6A) in The West Bengal Premises Tenancy Act, 1956.
(6A)[ Where the Controller decides at the conclusion of the hearing that the tenant or sub-tenant of any premises shall put the landlord referred to in sub-section (1) or any relation of the said landlord in possession of the said premises, he shall direct the tenant or sub-tenant, as the case may be, to put the said landlord or the said relation of the said landlord, as the case may be, in possession of the said premises within such period, not exceeding six months from the date of the decision, as he thinks reasonable.] [Sub-Section (6A) inserted by W.B. Act 14 of 1988.]
