Section 13(3A) in The West Bengal Premises Tenancy Act, 1956.
(3A)[ Where a landlord has acquired his interest in the premises by transfer, no suit for the recovery of possession of the premises on any of the grounds mentioned in clause (f) or clause (ff) of sub-section (1) shall be instituted by the landlord before the expiration of a period of three years from the date of his acquisition of such interest:Provided that a suit for the recovery of the possession of the premises may be instituted on the ground mentioned in clause (f) of sub-section (1) before the expiration of the said period of three years if the Controller, on the application of the landlord and after giving the tenant an opportunity of being heard, permits, by order, the institution of the suit on the ground that the building or re-building, or the additions or alterations, as the case may be, are necessary to make the premises safe for human habitation.] [Sub-section (3A) inserted by W.B. Act 34 of 1969.]
