(3)Where and owner is a non-resident Indian and returns to India for permanent residence, he or she may apply to the Rent Authority for recovery of immediate possession of residential or/and non-residential premises let out by him or her on or prior to the commencement of this Act, which are required for his or her use, or for the Use of any one ordinarily living with and dependent on him or her.Explanation. - "non-resident Indian" means a person of Indian origin, who is either permanently or temporarily settled outside India, in either case-(i)for or on taking up employment outside India; or(ii)for carrying on a business or vocation outside India; or(iii)for any other purpose, in such circumstances, as would indicate his intention to stay outside India for an uncertain period.]
