Section 17(1) in The Bhopal Debt Redemption Act, 1955
(1)Every instalment fixed under Section 16 shall be payable on or before the date fixed by the order of the Tribunal, and this may, at the opinion of the debtor, be paid either to the Collector of the district in which he resides, or to the creditor who shall pass a receipt therefor in such form as may be prescribed.
