Section 24 in The U.P. Agricultural Credit Rules, 1975
24. Notice to the agriculturist : Sections 11 and 25.
(1)On receipt of the application referred to in Rule 23, the Prescribed Authority shall cause to be noted thereon, the date of its presentation, and if it is satisfied that the application is in order, a notice in Form E shall be served on the agriculturist, his heir or legal representatives, as the case may be, calling upon him to pay the amount specified in the notice within a period of twenty-one days or to show cause why a direction for the sale the property charged or mortgaged be not issued.(2)The notice referred to in sub-rule (1) shall be served in the manner laid down in Rule 14.
