Section 45(3) in The Orissa Housing Board Act, 1968
(3)If a person, who has been ordered to vacate any premises under Sub-clause (i) or (iv) of Clause (a) of Sub-section (1) pays, within thirty days of the date of service of the notice or such longer time as the competent authority may allow, to the Board the rent in arrears or, as the case may be, carries out or otherwise complies with the terms contravened by him to the satisfaction of the competent authority, he shall, instead of evicting such person under Sub-section (2) cancel the order made under Sub-section (1) and thereupon such person shall hold the premises on the same term on which he held them immediately before such notice was served on him.Explanation - For the purposes of this section and Section 46, the expression "unauthorised occupation", in relation to any person authorised to occupy any Board premises, includes the continuance in occupation by him or by any person claiming through or under him of the premises after the authority under which he was allowed to occupy the premises has expired or has been duly determined.
