(2)In all cases of suits for the ejectment of a non-occupancy Raiyat for nonpayment of arrears of rent, or for the cancelment of a lease for non-payment of arrears of rent, the decree shall specify the amount of the arrears; and if such amount together with the interest and costs of suit, be paid into Court, within thirty days from the date of the final decree, the decree shall not be executed.
