Section 13(3A) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(3A)No decree for eviction shall be passed on the ground specified in clause (hh) of sub-section(1), unless the landlord produces at the time of the institution of the suit a certificate granted by the Tribunal under sub-section (3B) and gives an undertaking,(a)that the new building to be erected by him shall subject to the provisions of any rules, by laws or regulations made by a local authority], contain not less than 3 two times the number of residential tenements, and not less than two times the floor area, contained in the premises sought to be demolished.(b)that the work of demolishing the premises shall be commenced by him not later than one month, and shall be completed not later than three months, from the date he recovers possession of the entire premises; and(c)that the work of erection of the new building shall be completed by him not later than fifteen months from the said date:Provided that, where the Court is satisfied that the work of demolishing the premises could not be commenced or completed, or the work of erection of the new buildings, could not be completed, within time for reasons beyond the control of the landlord, the Court may by order for reasons to be recorded extend the periods by such further periods, not exceeding three months at a time as may, from time to time, be specified by it, so however that the extended period shall in each case not exceed twelve months in the aggregate.
