Section 59(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(a)A owes B, among other debts, 1,000 rupees upon a promissory note which falls due on the first June. He owes B no other debt of that amount. On the first June A pays to B 1,000 rupees. The payment is to be applied to the discharge of the promissory note.
