Section 16 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
16. Provisions governing payment of instalments.
(1)Every instalment shall be payable on or before the date fixed by the order of the Debt Relief Court and this may, at the option of the debtor be paid either to the Collector or to such other Revenue Officer as he may authorise in this behalf or to the creditor who shall pass a receipt therefor in such form as may be prescribed.(2)When the land revenue or rent, as the case may be, is suspended or remitted, in whole or in part, in respect of any area the instalment payable by every debtor whose land is situate within such area, shall, whether such debtor is liable to pay land revenue under the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959) in respect of such land, be suspended and shall become payable one year after the last of the remaining instalments. No interest shall be charged on such suspended instalments for the period it remains suspended.
