Section 18A(1) in The West Bengal Premises Tenancy Act, 1956.
(1)Where the Court passes a decree for recovery of possession of any premises on the ground mentioned in clause (f) of sub-section (1) of section 13, it shall specify the period within which the building or re-building, or the additions or alterations, on or to such premises shall be completed and may on the application of the landlord extend such period from time to time for good and sufficient reasons.
