Section 5AA(a) in The Assam Urban Areas Rent Control Act, 1972
(a)a landlord, being a person, who was appointed to Public Service or post in connection with the affairs of the State and is duly retired (which term shall include premature retirement) shall be entitled to recover possession of any house belonging to him on the ground that the house is bonafide required by him for use and occupation by himself or any member of his family, and the Court shall pass a decree for eviction on such ground if the landlord at the hearing of the suit, produces a certificate signed by the Appointing Authority to the effect that-(i)the landlord is a person who was appointed to a Public Service or post in connection with the affairs of the State and is now a retired Government Servant;(ii)he does not possess any other suitable house in the local area where he or any of the members of his family can reside.
