Section 9(2) in The West Bengal Premises Tenancy Act, 1997
(2)Where the landlord is a released or retired person from the Army, Navy or Air Force or will retire within a period of less than one year as a member of the Army, Navy or Air Force and the premises let out by him are required for his own occupation or where the landlord is the parent or wife of a member of the Army, Navy or Air Force who dies while in service or within five years of retirement and the premises let out by such member are required for the occupation of the family of such member, [the landlord may institute a suit before the Civil Judge] [Words 'the Civil Judge' first substituted for the words 'the Controller' by W.B. Act 6 of 2005, then the words within third brackets again substituted for the words 'the landlord may apply to the Civil Judge' by W.B. Act 12 of 2006.] for recovery of immediate possession of such premises.
