69. Relief against forfeitures - (1) Every decree for the ejectment of an occupancy-raiyat or a non-occupancy-raiyat the ground,-
(a)that he has used the land comprised in his holding in a manner which is not authorised by the local custom or usage or which materially impairs the value of the land or renders it unfit for the purposes of the tenancy; or(b)that he has broken a condition consistent with this Act, on breach of which he is, under the terms of the contract between himself and his landlord, liable to ejectment, shall declare the amount of compensation which would reasonably be payable to the plaintiff for the misuse or breach, and whether, in the opinion of the Court, the misuse or breach is capable of remedy; and shall fix a period during which it shall be open to the defendant to pay that amount to the plaintiff, and where the misuse or breach is declared to be capable of the remedy, to remedy the same.(2)The Court may from time to time, for special reasons, extend period fixed by it under sub-section (1).(3)If the defendant within the period or extended period (as the case may be) fixed by the Court under this Section pay the compensation mentioned in the decree, and, where the misuse or breach is declared by the Court to be capable of remedy, remedies the misuse or breach to the satisfaction of the Court the decree shall not be executed.
