(3)No thika tenant shall be entitled to eject a Bharatia from the structure Df part thereof in the possession of the Bharatia for the purpose of erecting pucca structure :Provided that the thika tenant may by providing temporary alternative accommodation to a Bharatia obtain from him vacant possession of the structure in his possession on condition that immediately on the completion of the construction of the pucca structure the thika tenant shall offer the Bharatia accommodation in the pucca structure at a rent which shall in to case exceed by more than twenty-five per centum the rent which the Bharatia was previously paying.
