(1)Where the landlord,-(a)is a released or retired person from any armed forces and the premises let out by him, his spouse or his dependent son or daughter are required for his own use; or(b)is a dependent of a member of any armed forces who had been killed in action and the premises let out by such member are required for the use of the family of such member, such person his spouse or his dependent son or daughter, as the case may be, may, within one year from the date of his release or retirement from such armed forces or, as the case may be, the date of death of such member, or within a period of one year from the date of commencement of this Act, whichever is later, apply to the Court for recovering the immediate possession of such premises.
