Section 6(4) in The West Bengal Premises Tenancy Act, 1997
(4)Notwithstanding anything in any other law for the time being in force, no [suit] [Word substituted for the word 'proceeding' by W.B. Act 12 of 2006.] for the recovery of possession (of any premises on any of the grounds as aforesaid, except on the ground mentioned in clause (e) of sub-section (1), shall be instituted by the landlord unless he has given to the tenant one month's notice expiring with a month of the tenancy.
