Section 18(1) in The West Bengal Premises Tenancy Act, 1956.
(1)Where the landlord obtains delivery of possession of any premises from the tenant in pursuance of a decree obtained [under clause (f) or clause (ff)] [Words, letters and brackets substituted for the words, letter and brackets 'under clause (f)' by W.B. Act 34 of 1969.] of sub-section (1) of section 13 and the building or rebuilding or additions and alterations are not commenced or the premises are not occupied by the landlord or any person for whose benefit the premises are held, as the case may be, within six months of the date of vacation of the premises by such tenant, or the premises having been so occupied by the landlord or any person for whose benefit the premises are held, [are re-let within [(ten years)] [Words substituted for the words 'are re-let within six months' by W.B. Act 34 of 1969.]] of the date of such occupation to any person other than such tenant without the permission of the Controller obtained in the prescribed manner, the Controller may, on the application of such tenant made within nine months of his vacating the premises [or where the premises have been re-let within [(ten years)] [Words inserted by W.B. Act 34 of 1969.], within three months of such re-letting] and after giving the landlord an opportunity of being heard, by order direct the land-lord to put such tenant in possession of the premises, if not re-let, within fourteen days of the date of the order, or to pay him such compensation as may be deemed adequate by the Controller in case the premises have been re-let.
