15. Belief against eviction from dwelling-house in certain cases.
- Where any tenant of any dwelling-house is liable to be evicted under the provisions of section 14 and the Girasdar files any proceeding before the Mamlatdar to eject the tenant, the Mamlatdar shall, by order in witing,-(a)if the tenant had previously been paying rent of the dwelling-house, direct the tenant to tender to the Girasdar the rent in arrears together with the costs of the proceedings, within fifteen days from the date of such order; or(b)if no rent was being so paid, assess reasonable rent in respect of the dwelling-house and direct the tenant to pay the rent so assessed, with fifteen days of the date of the order;and if the tenant complies with such an order the Mamlatdar shall, in lien of making an order of ejectment, pass an order directing that the tenant shall not be evicted, and thereupon the tenant shall continue to be in lawful occupation of the dwelling-house so long as he carries out the directions given in the Mamlatdar's order.
