Section 38 in The United Provinces Agriculturists Relief Act 1934
38. Deposit of whole or part of a debt in Court] [Republished by section 27 (1) of U.P. Act XIII of 1940, except in its application to advances made before the first day of June, 1940, not being loans as defined in that Act].
(1)A debtor may at any time, whether during the pendency of a suit or otherwise, deposit in Court a sum of money not less than one-fourth of the amount due at the time in full or part payment of a loan, not being a loan secured by a mortgage, and may apply that such-sum be paid to the person to whom it is due.(2)The Court shall give notice of such deposit to the creditor and shall on his application pay the amount of deposit to him.(3)From the date of such deposit interest shall cease to-run on the amount so deposited.
