Section 12 in The U.P. Sahkari Gram Vikas Banks Act, 1964
12. Mortgages executed in favour of [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] to stand vested in [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.].
- The mortgages executed in favour of, and all other assets transferred to a [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] by the members thereof, before or after the commencement of this Act, shall, with effect from the date of such execution or transfer, be deemed to have been transferred by such [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] to the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] and shall vest in [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.].
