Section 76(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)When a defendant admits that money is due from him on account of rent, but pleads that it is due not to the plaintiff but to a third person, the Court shall, except for special reasons to be recorded by it, refuse to take cognizance of the plea unless the defendant pays into Court the amount so admitted to be due.
