Section 21B(1) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(1)A person desirous of securing financial assistance from a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] or the [Uttar Pradesh Sahkari Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] by hypothecation of movable property owned by him may make a declaration in writing on a duly stamped paper that he thereby hypothecates such property in favour of such Bank.
