Section 38(1) in The United Provinces Agriculturists Relief Act 1934
(1)A debtor may at any time, whether during the pendency of a suit or otherwise, deposit in Court a sum of money not less than one-fourth of the amount due at the time in full or part payment of a loan, not being a loan secured by a mortgage, and may apply that such-sum be paid to the person to whom it is due.
