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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(4) in U.P. Area Development Act, 1976

(4)On such transfer of rights and liabilities of the Authority, the development bank shall pay to the Authority an amount equal to the extent of liability accepted by it under the agreement, and the Authority shall inform the holders of land concerned of such transfer, and thereupon amount to be recovered from such person shall be recoverable by the development bank as if it was a loan advanced to such person by such bank.