Section 29 in Presidency Small Cause Courts Act, 1882
29. Discharge of judgment-debtor on sufficient security.
- Whenever any judgment-debtor, who has been arrested or whose property has been seized in execution of a decree of the Small Cause Court, offers security to the satisfaction of such Court for payment of the amount which he has been ordered to pay and the costs the Court may order him to be discharged or the property to be released.
