Section 9(1) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(1)Where any objection relating to a claim based on a debts, mortgage, charge or other encumbrance or lien, or similar obligation is preferred to the prescribed authority under sub-section (9) of Section 7, of the State Government or the Corporation or any person referred to in sub-section (2), sub-section (4) or sub-section (5) of section 8, or any other creditor of the objector, may contest such claim, inter alia, on any of the following grounds, namely:-(i)that the transaction of debt, mortgage, charge or other encumbrance or lien, trust or other obligation on which the claim is based was entered into-(a)to defect or delay any dues of the State Government or any claim referred to in Section 8 or the Claim of any other creditor;(b)to give to the claimant, or to a person through whom he claims, a preference over the dues of the State Government or of persons referred to in the said sub-section of Section 8 such transaction having been entered into within a period of one year immediately before the appointed day; or(ii)that the transaction was not entered into in good faith and that its terms were not reasonable.
