(1)When any charges towards cost of any work are to be recovered from any person under Section 35, then notwithstanding anything contained in this Act or any other law for the time being in force, all the rights and liabilities of the Authority for the recovery of the cost or part of cost from the landholders may, if the Authority so directs, stand transferred to a Land Development Bank as defined in the Uttar Pradesh Co-operative Land Development Banks Act, 1964, hereinafter called the "development bank" in relation to such landholders subject to such terms and conditions (including any condition regarding giving of any guarantee by the Authority or the State Government) as may be agreed upon between the Authority, the State Government and such Bank.
