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State of Uttar Pradesh - Section

Section 11 in The U.P. Debt Redemption Act, 1940

11. Apportionment of loans.

- In any proceedings relating to a loan due jointly from several persons any of whom is an agriculturist or a workman the court shall apportion the loan between the joint debtors and the provisions of this Act shall apply only to that part of the loan which is apportioned to the joint debtor who is an agriculturist or a workman.