(3)In any proceeding for eviction under clause (e), (f), (g), (h) or (r) of subsection (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.
