Section 11(1) in The West Bengal Premises Tenancy Act, 1997
(1)Where [the Civil Judge] [Words substituted for the words 'the Controller' by W.B. Act 6 of 2005.] passes a decree for the recovery of possession of any premises on the ground mentioned in clause (c) of sub-section (1) of section 6, he shall specify the period within which the building or rebuilding of, or addition to, or alteration of, such premises shall be completed and may, on the application of the landlord, extend such period from time to time for good and sufficient reasons, provided the aggregate of such periods shall not exceed two years.
