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State of Uttar Pradesh - Section

Section 25 in The U.P. Agricultural Credit Act, 1973

25. Power of the State Government to make rules.

(1)The State Government may, by notification in the Gazette, make rules for carrying out the purposes of this Act. [including any rules prescribing fees in respect of any proceeding under this Act.] [Instituted by U.P. Act 19 or 1975, vide Section 18 (w.e.f. 31-3-1975)]
(2)Every rule made under this section shall be laid as soon as maybe after it is made, before each House of State Legislature while it is in session for a total period of thirty days, which may be comprised in one session or more than one successive sessions and if, during the said period both Houses agree in making any modification in the rule or both House agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that such modification or annulment shall be without prejudice to the validity of anything previously done under that rule,[SCHEDULE]Declaration under Section 6 (1) of the Uttar Pradesh Agricultural Credit Act, 1963Whereas, I....... ........ (aged................years.............), s/o ................................., r/o..............................., district......................................, am desirous of securing a sum of Rs...................(rupees.............................) as financial assistance from.............. .. Bank (..................branch);And whereas, the aforesaid bank is willing to grant me the above amount as financial assistance for purposes of....................................;I am, therefore, making this declaration under Section 6 (1) of the U.P. Agricultural Credit Act, 1973 and bind myself as well as my heirs and legal representatives by the following conditions, namely:
(1)That I am agriculturist as defined by Section 2 (b) of the U.P. Agricultural Credit Act, 1973.
(2)That I am bhumidhar/ [* * * ] [ The word "sirdar" omitted by U.P. Act 25 of 1979, vide Section 4 (w.e.f. 29-6-1979)] asami/Government lessee/owner of the land or other immovable property specified below or I have the following interest in the land or other immovable property specified below.......................................................
(3)That I hereby create a charge on the said land or interest therein or other immovable property in favour of the aforesaid bank for securing financial assistance from such bank.
(4)That I shall repay the amount of financial assistance to the bank together with interest at the rate of..................per cent per annum, in the following manner............ .......................
(5)That if I fail to make payment in the manner stated above, the property charged may be proceeded against and I shall be liable for the costs as well as other charges and expenses of the bank, and for the costs, if any, that the bank may have to incur for recovering the sums due.
(6)That I shall spend and utilize the amount of financial assistance only for the purpose hereinbefore mentioned.
(7)That the contents of this declaration arc true to my personnel knowledge and no part of it is false or incorrect.Description of the land or interest therein or other immovable property charged in favour of the bank
Name of village Name of pargana and tehsil Name of District Survey No. City survey No. Boundaries area Assessments A proximate value Encumbrances Remarks, if any
Plot No. Plot hissa South-East North-West Hectares Rupees Paise Nature Amount
In witness whereof, I, Sri............................................. hereunder set my hand this..........................day of.................in the year one thousand nine hundred and...................... ............WITNESSES :Signed and delivered by the above named in the presence of
(1)
(2)Signature of Declarant.Forwarded with compliments to the Sub-Registrar with a request to record the particulars of the charge created under the declaration in his office.Manager/Agent,.....................Bank,Place.....................Returned with compliments to the Manager/ Agent............... ...... Bank.....................The charge created under the declartion has been duly filed.Sub-Registrar,.[ Substituted by U.P. Act 19 of 1975, vide Section 19 (w.e.f. 31-3-1975)]