(1)The owner of any land or building may, if he is prevented by the occupier thereof from complying with any provisions of this Act or any rules or regulations made thereunder or with any notice, order or requisition issued under such provision apply to the court of the District Judge and where such application is made within any time that may be fixed for the compliance with such provisions or notice, order or requisition the owner shall not be liable for his failure to comply with the provision or notice, order or requisition within the time so fixed.
