(3)Where a building or structure, constructed by [an intermediary] [Substituted by Act 20 of 1954.] in his estate or tenure after the first day of January, 1946, is used for the purposes mentioned in sub-section (1), the [intermediary] [Substituted by Act 20 of 1954.] shall be entitled to retain the possession of such building or structure, together with the land on which it stands as a tenant under the State, subject to the payment of the rent as provided in sub-section (1), if and only if the State Government is satisfied that such building or structure was not constructed or used for the aforesaid purposes with the object of defeating any provisions of this Act.
