23. Right to recover immediate possession of premises to accrue to Central and State Government employees.
(1)Where a person is a retired employee of the Central Government or of a State Government and the premises let out by him, his spouse or his dependent son or daughter are required for his own residential or non-residential use, such employee, his spouse or his dependent son or daughter, as the case may be, may within one year from the date of his retirement or within a period of one year from the date of commencement of this Act, whichever is later, apply to the Rent Authority for recovery of immediate possession of such premises.(2)Where a person is an employee of the Central Government or of a State Government and has a period of less than one year preceding the date of his retirement and the premises let out by him or his spouse or dependent son or daughter are required by him for his own residential or non-residential use after his retirement, he, his spouse or his dependent son or daughter, as the case may be, may at any time within a period of one year before the date of retirement apply to the Rent Authority for recovery of immediate possession of such premises.(3)Where the person, his spouse or his dependent son or daughter referred to in sub-section (1) or in sub-section (2) has let out more than one premises, it shall be open to him, his spouse or his dependent son or daughter, as the case may be, to make an application under the said sub-sections in respect of one premises for such residential and non- residential purposes.
