(1)Notwithstanding anything to the contrary contained in this Act or an other law for the time being in force or in any contract or usage. -(i)A landlord shall, on a petition being filed in this behalf in the Rent Tribunal, be entitled to recover immediate possession of a residential premises, if he,-(a)is or was a member of any armed forces or paramilitary forces of the Union and aforesaid petition is filed within one year prior to or subsequent to the date of retirement, release or discharge, as the case may be, or within a period of one car from the date of commencement of this Act, whichever is later;(b)is or was an employee of the Central Government or the State Government or local bodies or State owned Corporal ions and files the aforesaid petition within a period of one year prior to or subsequent to the date of his retirement or within a period of one year front the date of the commencement of this Act, whichever is later :(c)has become a senior citizen and files the aforesaid petition after the expiry of three years from the date of letting out of premises.(ii)a dependent legal representative of a landlord, who was a member of any armed forces or paramilitary forces of the Union and has died during the course of his employment, shall, on a petition being filed in this behalf in the Rent Tribunal, be entitled to recover immediate possession of the residential premises, if the petition is filed by him within a period of one year after the death of such member or within a period of one year from the date of commencement of this Act, whichever is later;(iii)after the death of a landlord, his widow shall, on a petition being filed in this behalf in the Rent Tribunal, be entitled to recover immediate possession of the residential premises, if the petition is filed by her within a period of one year form he date of death of her husband.
