Section 6(2) in The West Bengal Premises Tenancy Act, 1997
(2)Where a landlord has acquired his interest in the premises by transfer, no [suit] [Word substituted for the word 'proceeding' by W.B. Act 12 of 2006.] for the recovery of possession of the premises on the ground of requirement for building or rebuilding or addition or alteration or requirement for own occupation shall be instituted by the landlord before the expiration of a period of one year from the date of acquisition of such interest.
