Section 18(4) in Haryana Urban Development Authority Act, 1977
(4)If a person, who has been ordered to vacate any premises under sub- clause (i) or sub-clause (iii) of clause (a) of sub-section (1), within a period of seven days of the date of service of the notice, pays to the Estate Officer the rent in arrears or carries out or otherwise complies with the terms contravened by him to the satisfaction of the Collector or any officer authorised by him, as the case may be, the Collector or any officer authorised by him shall cancel his order made under sub-section (1) and thereupon such person shall hold the premises on the same terms on which he held them immediately before such notice was served upon him.] [Subsections 8 and 9 added by Haryana Act No. 11 of 2004.]
