(2)If the owner bona fide requires the dwelling house for his own use or for any other purpose or considers that the dwelling house is so located as to cause inconvenience to him, he may require the agricultural labourer to shift to a new site belonging to him, subject to the following conditions, namely:—(i)the owner shall pay to the agricultural labourer the price of the dwelling house if the same was erected by the agricultural labourer;(ii)the new site shall be fit for erecting a dwelling house and shall be within a distance of one kilometre from the existing dwelling house;(iii)the extent of the new site shall not be less than the extent of the dwelling house including the land immediately appurtenant thereto and necessary for its enjoyment; and(iv)the owner shall transfer ownership and possession of the new site to the agricultural labourer and shall pay to him the reasonable cost of shifting to the new site.
