Section 12(3) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(3)[(a) Where the rent is payable by the month and there is no dispute regarding the amount of standard rent or permitted increases, if such rent or increases are in arrears for a period of six months or more and the tenant neglects to make payment thereof until the expiration of the period of one month after notice referred to in sub-section (2), the Court may pass a decree for eviction in any suit for recovery of possession.] [This sub-section of Section 12 was substituted for the original by Bombay 61 of 1953, section 8(1).](b)In any other case, no decree for eviction shall be passed in any such suit if, on the first day of hearing of the suit or on or before such other date as the Court may fix, the tenant pays or tenders in Court the standard rent and permitted increases then due and [thereafter,-(i) continues to pay or tender in Court such rent and permitted increases till the suit is finally decided; and (ii) pat s costs of the suit] [[This portion was substituted for the portion beginning with the words 'and thereafter continues' and ending with the words 'also pays costs of the suit as directed by the Court' by Gujarat 7 of
