Section 4 in Gangtok Rent Control Eviction Act, 1956
4. A Landlord may not ordinarily eject any tenant. When however whole or part of the premises are required for the bonafide occupation of the landlord or his dependents or for thorough overhauling excluding addition and alterations or when the rent in arrears amount to four months rent or more the landlord may evict the tenant on filing a suit of ejectment in the Court of the Chief Magistrate. The tenant so evicted shall however have the first right to re-occupy the premises after over-hauling on such enhanced rent as may be fixed by the Sikkim Darbar before it is let out to any other tenant.
