Section 18(3) in The West Bengal Premises Tenancy Act, 1956.
(3)[ Without prejudice to the provisions of sub-section (1), where the landlord obtaining delivery of possession of any premises from the tenant in pursuance of a decree made on the ground mentioned in clause (ff) of sub-section (1) of section 13 was, at the time of obtaining such delivery of possession, in occupation of some other premises as owner thereof, he shall not, within ten years from the date of his obtaining such delivery of possession, let such other premises to any person other than the tenant from whom such delivery of possession had been obtained, except with the permission of the Controller obtained in the prescribed manner; and in case the landlord lets such other premises to any person other than such tenant in contravention of the provisions of this sub-section, the Controller may, on the application of such tenant made within three months of such letting and after giving the landlord an opportunity of being heard, by order, direct the landlord to pay to such tenant such compensation as may be deemed adequate by the Controller in all circumstances of the case.] [Sub-section (3) inserted by W.B. Act 18 of 1970.]
