Section 19(3) in The Punjab Industrial Housing Act, 1956
(3)If a person, who has been ordered to vacate any house under sub- clause (i) or (iii) of clause (a) of sub-section (1) pays, within one month of the date of service of the notice or such longer time as the competent authority may allow, to the competent authority, the rent or other charges in arrears or carries out or otherwise complies with the terms contravened by him, to the satisfaction of the competent authority, he may, instead of evicting such person cancel his order under sub-section (1) and thereupon such person shall hold the house on the same terms as those on which he held it immediately before such notice was served and on such other terms and conditions which may be laid down by the competent anhority.
