Section 19(2) in Delhi and Ajmer Rent Control Act, 1952
(2)Where any premises which have been let comprise vacant grounds upon which it is permissible under the building regulations or other municipal bye-laws for the time being in force to erect any building, whether for use as a residence or any other purpose and the landlord proposing to erect such building is unable to obtain possession of these grounds from the tenant by agreement with him, the landlord may apply to the court, and the court may, if it is satisfied that the landlord is ready and willing to commence the work and that the severance of the vacant grounds from the rest of the premises will not cause undue hardship to the tenant,-(a)direct such severance,(b)place the landlord in possession of the vacant grounds,(c)determine the rent payable by the tenant thereafter in respect of the rest of the premises, and(d)make such other orders as it thinks fit in the circumstances of the case.
