(4)If the tenant has delivered possession on or before the date specified in the order and the landlord fails to place the tenant in occupation of the premises after repairs, building or re- building, as the case may be, in accordance with sub- section (2), the Rent Authority may, on an application made to him in this behalf by the tenant within such time as may be prescribed, order the landlord to place the in occupation of the premises on revised terms and conditions and to pay to the tenant such compensation as the Rent Authority thinks fit.
