(1)After a distress has been made under this Chapter and at any time before the date appointed for sale, the defaulter, the cultivator or the owner of the property may tender or pay the amount specified in the written demand under section 78 with subsequent interest and costs [or the amount referred to in section 77-C] to the distrainer, or may furnish security to the satisfaction of the distrainer, whereupon the distrainer shall give a written acknowledgment of the tender, payment or security, and shall withdraw the distress forthwith.
