Section 3(5) in The United Provinces Agriculturists Relief Act 1934
(5)Nothing in any order made in an instalment decree shall debar a judgment-debtor from paying at any time, towards the satisfaction of the decree, the whole of the amount that may be due thereunder or any amount exceeding the amount of an instalment that may be fixed under the decree.[4] [Republished by section 27 (1) of U.P. Act XIII of 1940, made by the Governor in exercise of the powers assumed by him under section 93 of Government of India Act, 1935, except in its application to advances made before the first day of June, 1940, not being loans as defined in than Act]. Future interest.(1) Notwithstanding anything contained in the Code of Civil Procedure, 1908, the rate at which future interest may be allowed in any decree for payment of money or for sale in default of payment of money or for-foreclosure or in any order for Want of instalments passed against an agriculturist shall not exceed the rate notified by the [State Government] [ Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] in the [official Gazette] [ Substituted for "Gazette" by ALO 1937] under sub-section (2) as in force at the time when the decree or order, as the case may be, is passed.
