(6)Whenever a bank or other public financial institution advances loan to a tenure-holder on the basis of a representation of the tenure-holder that he is a holder of the holding recorded in the Kisan Bahi, it shall endorse the details of the loan so advanced in the Kisan Bahi. [***] [Omitted 'Only the original Kisan Bahi and not a duplicate shall be produced by a tenure-holder to such institution for the purpose' by U.P. Act No. 4 of 2016, dated 11.3.2016.].
