Section 9 in The U.P. Agricultural Credit Rules, 1975
9. Procedure when the charged property is situate in several tehsils : Sections 9 and 25.
- Where the properties charged or mortgaged are situate within the local limits of jurisdiction of more than one Sub-Registrar or Tahsildar, the procedure prescribed by Rules 3 to 8 shall be followed in respect of each Sub-Registrars or Tahsildars.
