- In passing a decree for ejectment for an arrear of rent against a non-occupancy tenant or an under-raiyat, either in a suit where a decree for an arrear of rent has been made, or in a suit where no decree for such arrear has been claimed, the Court shall allow such tenant time for thirty days to pay into Court the arrear due together with interest or damages and costs of the suit, and, if the amount is paid within the time allowed the decree shall not be executed.
