(1)When a landlord recovers possession of any premises from the tenant in pursuance of an order made under clause (r) of subsection (2) of section 22, or under section 23, 24, 25, 26 or 33, the landlord shall not, except with the permission of the Rent Authority obtained in the prescribed manner, relet the whole or any part of the premises within three years from the, date of obtaining such possession, and in granting such permission, the Rent Authority may direct the landlord to put such evicted tenant in possession of the premises:Provided that where a landlord recovers possession of any premises from the tenant in pursuance of an order made under clause (r) of subsection (2) of section 22 for occupation after reconstruction or rebuilding, the period of three years shall be reckoned from the date of completion of reconstruction or rebuilding, as the case may be.
