Section 17 in The United Provinces Agriculturists Relief Act 1934
17. [ Cessation of interest] [Republished by section 27(1) of U.P. Act XIII of 1940, except in its application to mortgages made before the commencement of that Act].
- Where the mortgagor has deposited with the Court a sum which is accepted by the mortgagee under section 14, or is held by the Court to be sufficient under section 16, interest on such sum shall cease to run from the date of deposit.Where the Court finds that a larger amount than that deposited by the mortgagor is due, and the balance is deposited by the applicant, interest shall cease to run from the date of deposit of such balance.
