Section 6 in The Bengal Rent Recovery (Under-Tenures) Act, 1865
6. [ How sale may be stopped.] [Section 4 to 6 inserted by Act X of 1859.] - If the sum due under the decree, together with interest to date of payment and all costs of process, be paid into Court at any time before the sale commences, whether by the defaulting holder of the under-tenure or any one on his behalf, or any one interested in the protection of the under-tenure, such sale shall not take place; and the provisions of section 13 of [Regulation VIII of 1819,] [Bengal Patni Taluks Regulation, 1819.] for the recovery of sums paid by other than the defaulting-holder of the under-tenure to stay the sale of the under-tenure, shall be applicable to all similar payments made under this section.
