Section 23 in The Himachal Pradesh Debt Reduction Act, 1976
23. Deposit in Court.
(1)Any person who owes money may at any time deposit in court a sum of money in full or port payment to his creditor.(2)The court on receipt of this deposit shall give notice thereof to the creditor and shall/on his application, pay the sum to him.(3)From the date of such deposit interest shall cease to run on the sum so deposited.
