Section 5AA(b) in The Assam Urban Areas Rent Control Act, 1972
(b)where a person is appointed to the public service or post in connection with the affairs of the State dies while in service or dies after his retirement, his widow who is or becomes a landlord of any house, shall be entitled to recover possession of such house on the ground that the house is bonafide required by her for use and occupation by herself or any member of her family and the Court shall pass a decree for eviction on such ground, if such widow, at the hearing of the suit produces a certificate signed by the Appointing Authority of the deceased Government servant to the effect that-(i)she is the widow of the deceased Government servant as aforesaid;(ii)she does not possess any other suitable house in the local area where she or any of the member of her family may reside;
