Section 4(1) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976
(1)Upon termination of a tenancy under any of the provisions of section 3 [or upon a tenancy being void under section 3A] [Words, figure and letter inserted by W.B. Act 46 of 1980.], the tenant shall forthwith restore vacant possession of the premises occupied by him in favour of the prescribed authority.
