(1)A suit for ejectment of a tenant, on the ground-(a)that he has used the land in a manner which renders it unfit for the purpose of the tenancy, or(b)that he has broken a condition relating to the use and occupation of the lands of his tenancy, on breach of which he is, under the terms of a contract between himself and the landlord, liable to ejectment, shall not be established, unless the landlord, who has instituted the suit, has served in the prescribed manner a notice on the tenant specifying the particular misuse or breach complained of and, where the misuse or breach is capable of remedy, requiring the tenant to remedy the same and, in any case whatsoever to pay reasonable compensation for the misuse or breach, and the tenant has failed to comply within a reasonable time with the request.(2)In passing a decree for ejectment in any such suit the Court shall allow the defendant such time as it thinks fit to remedy the misuse or breach, or, when it is not capable of remedy, to pay a suitable compensation declared by the Court to be recoverable for the misuse or breach.(3)If the misuse or breach is remedied, or the compensation declared to be recoverable is paid, within the time allowed or within such further time as may be allowed by the Court, the decree for ejectment shall not be executed.
