4. Temporary protection to certain classes of tenants from eviction.-

So long as this Act remains in force, no decree or order, whether passed before or after the commencement of this Act, for the recovery of possession of any premises shall be executed against any person except in the following cases, namely:-

(i) where the decree or order is on one or more of the grounds specified in clauses (a), (b), (c) and (e) of the proviso to sub-section (1) of section 13 of the Rent Control Act;

(ii) where the decree or order is on the ground that the tenant has, whether before or after the commencement of the Rent Control Act, caused or permitted to be caused substantial damage to the premises; or

(iii)where the decree or order relates to any vacant ground and has been passed on any ground similar to any of those referred in sub-clauses (i) and (ii).

Explanation.-Nothing contained in this section shall be construed as preventing the execution of any decree or order passed on any of the grounds specified in this section by reason merely of the fact that decree or order is based also on some other ground not specified in this section.