Section 61 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
61. Power to deposit amount of instalment with the Collector.
(1)If a creditor refuses to accept any amount tendered to him by his debtor in accordance with the terms of an agreement registered under sub-section (2) of Section 18, or in accordance with the terms of the award registered under Section 37, or if in any case, the debtor is doubtful as to the person entitled to receive such amount, the debtor may apply to the Collector for permission to deposit such amount with him.(2)An application made under sub-Section (1) shall be in writing and shall contain-(a)a statement of the grounds on which it has been made,(b)the name of the creditor to whose credit the deposit is to be entered, and(c)the name of the person to whom payment was last made and of the person now claiming it.
