Section 17 in The Bhopal Debt Redemption Act, 1955
17. Payment of instalments, time and manner of payment.
(1)Every instalment fixed under Section 16 shall be payable on or before the date fixed by the order of the Tribunal, and this may, at the opinion of the debtor, be paid either to the Collector of the district in which he resides, or to the creditor who shall pass a receipt therefor in such form as may be prescribed.(2)When the land revenue or rent, as the case may be, due by debtor is suspended or remitted, in whole or part, the instalment shall be suspended and shall become payable one year after the last of the remaining instalments. No interest shall be charged on such suspended instalment.
