(2)On an application made by a thika tenant in this behalf, the Controller may grant him permission to erect a pucca structure, if the Controller s satisfied that the thika tenant—(a)is using the structure existing on the land comprised in his holding for a residential purpose,(b)intends to use the pucca structure to be erected on such land for a similar purpose, and(c)has obtained sanction of a building plan to erect the pucca structure from the municipal authorities of the area in which such land is situated.
