Section 6(b) in The U.P. Debt Redemption Act, 1940
(b)in case the defendant or, if there are more than one, all the defendants, reside without the limits of [Uttar Pradesh] [Substituted by the A.O. 1950 for the 'United Provinces'.];(i)the holding of the land of the defendant or, if there are more than one, of any of the defendants situate; or(ii)the defendant or, if there are more than one, any of the defendants carries on the trade or profession by virtue of which he is a workman.
