(4)If the tenant has delivered possession on or before the date specified in the order and the landlord fails to place the tenant in occupation of the premises after repairs, building or re-building, as the case may, in accordance with sub-section (2), the Rent Authority may, on an application in the Form specified in Schedule XI to this Act made to him in this behalf by the tenant within three months from the date of completion of work, order the landlord to place the tenant in occupation of the premises on revised terms and conditions and to pay to the tenant such compensation as the Rent Authority thinks fit.
