(2)The Court shall not,-(i)grant permission under sub-section (1) in relation to a premises consecutively more than two times except for good and sufficient reasons to be recorded in writing.Explanation. - A permission granted under sub-section (1) shall not be construed to be consecutive, if a period of five years or more has elapsed after the expiry of the last limited period tenancy;(ii)entertain any application from the tenant calling in question the bonafides of the landlord in letting the premises under this section.
