(2)In case the landlord wishes to reconstruct or renovate a building which is more than twenty-five years old and for which he has obtained the required sanction from the competent authority for construction, the tenant shall temporarily vacate the building on being served with three months' notice. In such a case the old tenant shall get the first priority for occupation on revised rent as provided for in this Act. The old tenant shall not be entitled for any other compensation whatsoever.
