(4)Where the landlord has recovered possession of the premises under this section, he shall be prohibited from letting out the sane to any other person within a period of three years and in case the premises are let out, the tenant shall be entitled for restoration of possession on an application moved by him before the Rent Tribunal and the Rent Tribunal shall dispose of such application expeditiously and the procedure as laid down in Sec. 16 shall mutatis mutandis apply.Explanation. - For the purpose of this section, the expression "landlord" shall mean the owner of the residential premises.Chapter - IV Restoration of Possession of Illegally Evicted Tenant and Procedure thereof
