Section 18A in The West Bengal Premises Tenancy Act, 1956.
18A. [ Restoration of tenancy where decree for recovery of possession is passed under clause (f) of sub-section (1) of section 13. [Section 18A inserted by W.B. Act 34 of 1969.]
(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.(2)On the completion of the building or re-building, or the additions or alterations, on or to such premises the Controller may, on the application of the tenant who has been ejected from such premises made within three months of the date of such completion and after giving the landlord an opportunity of being heard, by order direct the landlord to put such tenant in possession of such premises or such part thereof as the Controller may specify in his order within fourteen days of the date of the order.(3)If upon an order being made under sub-section (2), the landlord fails or neglects to deliver possession of such premises or such part thereof as is specified in the order to the tenant within the time specified, then the Controller shall execute the order and put the tenant in possession of such premises or such part thereof and in that event the tenant shall be liable to pay fair rent in respect of such premises or such part thereof from the date of delivery of such possession.]
