Section 75 in The West Bengal Non-Agricultural Tenancy Act, 1949
75. Relief against forfeitures in certain cases. -
A suit for the ejectment of a non-agricultural tenant, on the ground that he has used the non-agricultural land in a manner which renders it unfit for use for the purposes of the tenancy shall not be entertained unless the landlord has served in the prescribed manner, a notice in writing on the non-agricultural tenant-(i)specifying the particular misuse complained of; and(ii)if the misuse is capable of remedy, requiring the tenant to remedy the same, and unless the tenant has, where the misuse is capable of remedy, failed within a reasonable time from the date of the service of the notice to remedy the misuse.
