Section 7 in The United Provinces Agriculturists Relief Act 1934
7. [ Forum of suits against agriculturists] [Republished by section 27 (1) of the 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].
- Notwithstanding anything contained in any other enactment for the time being in force, every suit for recovering an unsecured loan in which the defendant, or, where there arc several defendants, any of the defendant, is an agriculturist, shall be instituted and tried in a court within the local limits of whose jurisdiction -(a)the agriculturist defendant, or any of the agriculturist defendants, where there arc more than one such defendants, actually and voluntarily reside, or(b)in case the agriculturist defendant, or all the agriculturist defendants, reside outside the limits of [Uttar Pradesh] [ Substituted by the ALO 1950 for "the United Provinces"] [* * *] [ The words "of Agra and Oudh" omitted by ibid].(1)The holding or the landed property of the agriculturist-defendant, or any of them, if there are more than such defendants, is situate, and(2)If the agriculturist-defendant or none of the agriculturist-defendants has a holding or landed property, the agriculturist- defendant or any of them, if there are more than one such defendants, carries on the profession by virtue of which he is classed as an agriculturist.
