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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(1) in The U.P. Agricultural Credit Rules, 1975

(1)Where a bank acquires any land or any interest therein or any other immovable property under Section 12-A, it shall dispose it of by a registered sale-deed in favour of an agriculturist within a period of one year from the date of such acquisition.