7. Restoration of possession where landlord does not use the land for the purpose for which the thika tenant was ejected.
If an order under section 5 directing a thika tenant to vacate any land comprised in a holding on [the ground specified in clause (ii) of sub-section (1)] [Subsection by ibid] of section 3 is made and the landlord who recovers possession of the land as a result of such order does not within six months from the date on which he recovers such possession occupy the land himself [* **] [Omitted by ibid.] or re-lets it within six months of the said date to any thika tenant other than the previous thika tenant without the permission of the Controller obtained in the prescribed manner, the Controller may on application in writing being made to him in this behalf by the thika tenant from whom the landlord has so recovered possession of the land within nine months from the said date, make an order directing the landlord to restore the thika tenant to possession of the land from such date and subject to such condition as may be specified in the order, or to pay him such compensation as may be fixed by the Controller.[ xxx ] [Proviso omitted by ibid.]
