Section 408A(5) in Haryana Municipal Corporation Act, 1994
(5)If a person, who has been ordered to vacate any premises/land or building/structure constructed thereon, under sub-section (2) in view of the conditions as specified under sub-clause (i) or (iii) of clause (a) of sub-section (1) within a period of seven days from the date of service of the notice, pays the rent in arrears 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 the eviction of such person under subsection (3) cancel the order made under sub-section (2) and thereupon such person shall hold the premises on the terms on which he held them immediately before such notice was served on him.
