(1)Where a landlord recovers possession of any premises from the tenant in pursuance of an order made under clause (q) of sub-section (2) of section 20 or under sections 21, 22, 23, 24 or 31, the landlord shall not, except with the permission of the Rent Authority obtained in the Form specified in Schedule IX to this Act, re- let the whole or any part of the premises within three years from the date of obtaining such possession, and in granting such permission, the Rent Authority may direct the landlord to put such evicted tenant in possession of the premises :Provided that where a landlord recovers possession of any premises from the tenant in pursuance of an order made under clause (q) of sub-section (2) of section 20 for occupation after reconstruction or re building, the period of three years shall be reckoned from the date of completion of re- construction or re-building, as the case may be.
