Section 11 in Gangtok Rent Control Eviction Act, 1956
11. Where the landlord recovers, possession of any premises from the tenant by virtue, of a decree obtained under section 4 and the premises are not occupied by him or by the person for whose, benefit the premises were, acquired within 2 months of date of vacation of the premises or through overhauling is not commenced within three months of the date of vacation of the premises, by the tenant, the Sikkim Durbar, shall, on receipt of a complaint from the evicted tenant let out premises in a standard rent While so letting out the premises, the evicted tenant shall be given the first choice, put if he does not school to re-occupy the premises within one month of the receipt of notice the premises may be let out to any one else.
