(2)Where the landlord referred to in sub- section (1) has let out more than one premises, it shall be open to him to make an application under that sub- section in respect of any one residential and one non-residential premises each chosen by him.Explanation. I.-For the purposes of this section," handicapped person" shall mean a person who is as if being an assessee entitled for the time being to the benefits of deduction under section 80U of the Income- tax Act, 1961. (43 of 1961)Explanation II.-The right to recover possession under this section shall be exercisable only once in respect of each for residential and for non- residential use.
