(ii) premises let for a particular use may be required by the landlord for a different use if such use is permissible under law. Explanation II.- For the purposes of this clause or section 23, section 24, section 25 or section 26, an occupation by the landlord of any part of a building of which any premises let out by him forms a part shall not disentile him to recovery the possession of such premises, Explanation III.- For the purposes of this clause," owner of the premises" includes a person who has been allotted such premises by the Delhi Development Authority or any other local authority by way of an agreement of hire- purchase, lease or sub- lease, even before the full ownership rights accrue to such hire- purchaser, lessee or sublessee, as the case may be.