(3)In any proceeding for eviction under clause (e), (f), (g), (h) or (r) of sub- section (2) of section 22 or section 23 or section 24 or section 25 or section 26, the Rent Authority may allow eviction from only a part of the premises if the landlord is agreeable to the same:Provided that, in case of such part- eviction, the rent and other charges payable by the tenant will be decreased in proportion to the part vacated.
