Section 7 in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
7. Power to evict from requisitioned premises for breach of terms of tenancy.
(1)Notwithstanding anything contained in any other law for the time being in force, where any person in occupation of any requisitioned premises -(a)uses the premises or allows the premises to be used wrongfully or in such manner as, in the opinion of the Collector, deteriorates or is likely to deteriorate the condition of the premises materially; or(b)sublets without due authority the whole or any part of the premises; or(c)fails or neglects to pay the rent or other sum payable by him for the occupation of the premises or for the use of any furniture therein; or(d)otherwise acts in contravention of any of the terms, express or implied, of his tenancy or other like relationship created by the [State] [Words substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in respect of the premises,[the Collector may -(i)by notice served in the prescribed manner order such person or any other person found in occupation of the premises to vacate the premises within fourteen days of the service of the notice; and(ii)recover as a public demand, the rent or other sum referred to in clause (c), which rent or other sum is hereby declared to be a public demand, without prejudice to any other mode of recovery that may lie therefor.](2)Action may be taken under this section even if any proceedings for possession are pending in respect of the premises and upon such action being taken, the said proceedings shall forthwith be vacated.
