Section 63(e) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(e)A owes B 2,000 rupees, and is also indebted to other creditors. A makes an arrangement with his creditors, including B, to pay them, a composition of eight arenas in the rupee upon their respective demands. Payment to B of 1,000 rupees is a discharge of B's demand.
