(1)Where the landlord is,-(a)a widow and the premises let out by her, or by her husband;(b)a handicapped person and the premises let out by him;(c)a person who is of the age of sixty-five years or more and the premises let out by him, is required for use by her or him or for her or his family or for any one for ordinarily living with her or him for use, she or he may apply to the Court for recovery of immediate possession of such premises.
