Section 11(4) in The U.P. Agricultural Credit Act, 1973
(4)[] [ Old sub-section (4), is deemed always to have been omitted by U.P. Act, 19 of 1975, vide Section 12 (b), and the new sub-sect ion (4) was again] No suit for the recovery of any sum due to a bank on account of financial assistance given to an agriculturist shall lie in the civil court.[11-A. Recovery in the case of personal security. [Instituted by U.P. Act 19 of 1975, vide Section 13 (w.e.f. 31-3-1975)] - (1) Where any amount of financial assistance is granted by a bank to an agriculturist and the agriculturist fails to pay the amount together with interest on the due date, then without prejudice to the provisions of Sections 10-B and 11, the local principal officer of the bank by whatever name called may forward to the Collector a certificate in the manner prescribed, specifiying the amount due from the agriculturist.
