Section 9(1) in The West Bengal Premises Tenancy Act, 1997
(1)Notwithstanding anything contained elsewhere in this Act or any other law for the time being in force or in any contract to the contrary, the right to recover immediate possession of any premises let out shall accrue to the landlord who -(a)is a Government employee or retired Government employee,(b)is in occupation of any residential premises allotted to him by his employer,(c)is required by, or in pursuance of, an order made by his employer to vacate such residential accommodation or, in default, to incur certain obligations on the ground that he owns a residential accommodation either in his own name or in the name of his wife or dependent child at or near the place of posting, and(d)[ has reasonable requirement of the premises for his own occupation.] [[Clause (d) substituted by W.B. Act 14 of 2002, which was earlier as under :-'(d) has requirement of the premises for his own occupation.'.]]
