(2)The Rent Authority shall not,(i)grant permission under sub-section (1) in relation to a premises consecutively more than two times except for good and sufficient reasons to be recorded in writing.Explanation. - The permission granted under sub-section (1) shall not be construed to be consecutive, if a period of five years or more has elapsed after the expiry of the last limited period tenancy(ii)entertain any application from the tenant calling in question the bona fides of the landlord in letting the premises under this section.
