(2)Whenever any premises the `standard rent of which is not less than two thousand and four hundred rupees per year becomes vacant either by the landlord ceasing to occupy the premises or by the termination of a tenancy or by the eviction of a tenant or by the release of the premises from requisition or otherwise, -(a)the landlord shall, within seven days of the premises becoming vacant, give intimation thereof in writing to the [Director of Estates] [Substituted by Act 58 of 1960, section 3 and Sch II, for "Estate Officer to the Government of India" (w.e.f. 26-12-1960).](b)whether or not such intimation is given, the [Director of Estates] [Substituted by Act 58 of 1960, section 3 and Sch II, for "Estate Officer to the Government of India" (w.e.f. 26-12-1960).] may serve on the landlord by post or otherwise a notice -(i)informing him that the premises are required by the Government for such period as may be specified in the notice; and(ii)requiring him, and every person claiming under him, to deliver possession of the premises forthwith to such officer or person as may be specified in the notice:Provided that where the landlord has given the intimation required by clause (a), no notice shall be issued by the [Director of Estates] [Substituted by Act 58 of 1960, section 3 and Sch II, for "Estate Officer to the Government of India" (w.e.f. 26-12-1960).] under clause (b) more than seven days after the delivery to him of the intimation:Provided further that nothing - in this sub-section shall apply in respect of any premises the possession of which has been obtained by the landlord on the basis of any order made on the ground set forth in clause (e) of the proviso to sub-section (1) of section 14 or in respect of any premises which have been released from requisition for the use and occupation of the landlord himself.
