Section 29B(1) in The West Bengal Premises Tenancy Act, 1956.
(1)No Civil Court shall entertain any application by a landlord being a Government employee, and who being in occupation of any residential premises allotted to him by his employer, is required by, or in pursuance of, an order made by such employer to vacate such residential accommodation, or in default, to incur certain obligations on the ground that he owns a residential accommodation either in his own name or in the name of his wife or dependent child at or near the place where he is posted for the time being, [or by a landlord who has retired, or will retire within a period of less than one year, as a member of the naval, military or air force of the Union of India, or by a landlord who is the parent or the wife of such member of the naval, military or air force of the Union of India, or by a landlord who is a relation (other than a minor child or the widow) and a dependent of a member of the naval, military or air force of the Union of India and ordinarily resides with him or a minor child or the widow of such member who dies while in service or within five years of retirement,] [Words 'or by a landlord who is a retired member of the naval, military or air force of the Union of India or will retire within a period of less than one year as such member,' first inserted by W.B. Act 36 of 1978, then the words and brackets within third brackets substituted for the words 'or by a landlord who is a retired member of the naval, military or air force of the Union of India or will retire within a period of less than one year as such member,' by W.B. Act 41 of 1979.] for the recovery of possession of any premises on the ground specified in clause (ff) of sub-section (1) of section 13 but such application shall be dealt with by the Controller in accordance with the procedure specified in this section.
