Section 17C(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1)On receipt of the notice from the tenant under section 17B, the landlord shall, not less than three months before the date on which the erection of the new building is likely to be completed, intimate to the tenant the date on which the said erection shall be completed. On the said date [the tenant shall be entitled to occupy the tenement assigned to him by the landlord.
