(2)Where a person is a member of any of the armed forces and has a period of less than one year preceding the date of his retirement and the premises let out by him, his spouse or his dependent son or daughter, as the case may be, are required for his own residential or non-residential use after his retirement, he, his spouse or his dependent son or daughter, as the case may be, may at any time within a period of one year before the date of his retirement, apply to the Rent Authority for recovery of immediate possession of such premises.
