15. Resumption for construction of residential buildings.
- A land-lord (other than a sthani or the trustee or owner of a place of public religious worship) who is not in possession of [any land other than nilam, or is in possession of less than two acres in extent of such land] [Substituted by Act No. 35 of 1969.] and who needs the holding for the purpose of constructing a building bona fide for his own residence or for that of any member of his family may resume from his tenant:(i)an extent of land not exceeding 20 cents, where resumption is sought on behalf of one person; and(ii)an extent of land not exceeding 50 cents, where resumption is sought on behalf of two or more persons :[Provided that, by such resumption, the total extent of land other than nilam in the possession of the landlord shall not be raised above two acres and the total extent of land in the possession of the tenant shall not be reduced below fifty cents.] [Substituted by Act No. 35 of 1969.][***] [Omitted by Act No. 35 of 1969.]Explanation. - For purposes of this Section and Section 16, "member of his family" shall mean-(i)in the case of a landlord who has granted a lease on behalf of a joint family, member of such family; and(ii)in any other case, wife or husband, as the case may be, or a lineal descendant of the landlord.
