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