(3)Where a landlord, after letting out his premises on the ground floor, has incurred such permanent disability due to which he is unable to use staircase and requires the ground floor premises for his own residence, he shall, on a petition being tiled in this behalf in the Rent Tribunal, be entitled to recover immediate possession of such ground floor premises on his furnishing a certificate from duly constituted Medical Board of a Government Hospital about such a permanent disability and on satisfying the rent Tribunal that he has no suitable residential premises of his own on ground floor in his possession in the same Municipal area :Provided that it tenant is prepared to vacate pound floor premises in exchange of premises in occupation of landlord on the upper floor, the Rent Tribunal shall pass order of immediate possession in favour of landlord only on the condition that the landlord shall make available proportionately equal portion of the premises in his occupation on the upper floor to the tenant on such terms and conditions as may he fixed by the Rent Tribunal.
