Section 45(3) in Karnataka Housing Board Act, 1962
(3)If a person, who has been ordered to vacate any premises under sub-clause (i) [or (ia)] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.] or (iii) of clause (a) of sub-section (1), within thirty days of the date of service of the notice or such longer time as the competent authority may allow, pays to the Board the rent in arrears [or any instalment of loan in arrears] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.] or carries out or otherwise complies with the terms contravened by him to the satisfaction of the competent authority, as the case may be, the competent authority shall, in lieu of evicting such person under sub-section (2), cancel its order made under sub-section (1) and thereupon such person shall hold the premises on the same terms on which he held t hem immediately before such notice was served on him.
