(1)The provisions of this chapter shall not apply to the execution of a decree based on a loan advanced by a bank.(2)The provisions of sections 16 and 17 shall not apply to the hill pattis of the Kumaun Division.(3)In areas to which the Bundelkhand Alienation of Land Act, 1903, extends the provisions of section 16 to [19] [Substituted for '19' by section 2(a) of U.P. Act VI of 1941.] shall not apply to the land of a member of a tribe which by virtue of notification issued under section 4 of that Act is deemed to be an agricultural tribe for the purpose of that Act:[Provided that in such areas a member of such tribe who has made an application under Section 4 of the United Provinces Encumbered Estates Act, 1934, shall, notwithstanding the provisions of section 39 of that Act, be entitled to the benefit of section 19 as if this sub-section did not bar the application of the provisions of section 17 to this land] [Added by section 2(b) of U.P. Act VI of 1941.].(4)For the purposes of sections 16 to 19 the expressions "agriculturist", "loan" and "decree to which this Act applies" shall be interpreted as if the first proviso to sub-section (3) of section 2 were omitted.
