(1)In making any order on the grounds specified in clause (e), (f) (g) , (h) or (i) of sub- section (2) of section 22 the Rent Authority shall fix the new rent and ascertain from the tenant whether he elects to be placed in occupation of the premises or part thereof from which he is to be evicted and if the tenant so elects, shall record the fact of the election in the order and specify therein the date on or before winch he shall deliver possession so as to enable the landlord to commence the work of repairs or' building or rebuilding, is the case may be, and the date before which the landlord shall deliver the possession of the said premises.
