(5)The Rent Tribunal, during the course of such hearing, may hold such summary enquiry as it deems necessary to determine whether the petitioner is a landlord as categorised under Sub-sec. (1) or Sub-sec. (3) of Sec. 10 and on being satisfied that the petitioner belongs to any of the categories of the landlord specified Under Sub sec. (1) or Sub sec. (3) of Sec. 10, shall dispose of the petition within a period of one hundred and twenty days from the date of service of the notice, on the tenant and shall issue it certificate for recovery of immediate possession from the tenant.
