Section 31 in Punjab Relief of Indebtedness Act, 1934
31. Deposit in Court.
(1)Any person who owes money may at any time deposit in court a sum of money in full or part payment to his creditor.(2)The Court receipt of such deposit shall give notice thereof to the creditor and shall, on his application, pay the sum to him.(3)From the date of such deposit interest shall cease to run on the sum so deposited.
