Section 69 in The West Bengal Non-Agricultural Tenancy Act, 1949
69. Eviction of non-agricultural tenants holdings tenancies conditional upon employment in industrial concerns. -
Where a tenancy is held by a non-agricultural tenant subject to the condition of employment in any industrial concern, such tenant shall, notwithstanding anything elsewhere contained in this Act, be liable to be ejected from the land comprised in such tenancy on the termination of such employment.
