(2)[ While making an order under sub-section (1), the Controller may award to the landlord such damages for the use or occupation of the premises at such rates as he considers proper in the circumstances of the case for the period from the date of such order till the date of actual vacation by the tenant.] [Inserted by Act 57 of 1988, section 11 (w.e.f. 1-12-1988).</p>]
