Section 13(a) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(a)all moneys due under the mortgage shall, in the absence of any specific direction to the contrary issued by the Board or the Trustee and communicated to the mortgagor, be payable to the [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] and such payment shall be as valid as if the mortgage had not been so transferred; and
