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State of Uttar Pradesh - Section

Section 42 in The United Provinces Agriculturists Relief Act 1934

42. Exclusion of jurisdiction of Civil Courts. -

Except as otherwise provided by this Act no order passed by the [State Government] [ Substituted by the A.L.O. 1950 for "Provincial Government" which had been Substituted by the A.L.O. 1937 for "Local Government"] or the Collector under this Act shall this Act shall be called in question in a Civil Court.[Schedule I] [Republished by Section 27 (1) of U.P. Act XIII of 1940 made by the Governor in exercise of the powers assumed by him under section 93 of the G. of I. Act 1935, except in its application to advances made before the first day of June, 1940, not being loan as defined in that Act]The classes mentioned in section 2 (2) (h)Agricultural labourers, general labourers, cowherds, goatherds, dairymen, blacksmiths, carpenters, fishers, hunters, boatmen, barbers, tanners, and leather workers, scavengers, basket-makers, potters, midwives, watchmen, washermen, weavers or other servants of the village community or any similar class of persons whom the [State Government] [ Substituted by the A.L.O. 1950 for "Provincial Government" which had been Substituted by the A.L.O. 1937 for "Local Government"] may, by notification in the [Official Gazette] [ Substituted for "Gazette" by the ALO 1937], from time to time included in this schedule.[Schedule II] [Republished by Section 27 (1) of U.P. Act XIII of 1940 made by the Governor in exercise of the powers assumed by him under section 93 of the G. of I. Act 1935, except in its application to advances made before the first day of June, 1940, not being loan as defined in that Act]Percentage rates mentioned in section 28 by which the prevailing rate of interest should exceed the percentage rate at which the [State Government] [ Substituted by the A.L.O. 1950 for "Provencial Government" which had been Substituted by the A.L.O. 1937 for "Local Government"] borrow from the [Central Government] [ Substituted for (Government of India) by the ALO 1937]
Amount of loan Secured loans Unsecured loans
Compound percent, per annum with yearly rests Simple percent, per annum Compound percent, per annum with yearly rests Simple percent, per annum
(a) Rs. 500 and under... 3 5½ 7½ 10 ½
(b) Rs. 501 to 5,000... 2½ 4½ 6 8
(c) Rs. 5,001 to Rs. 20,000 2 3½ 4½ 6½
(d) Over Rs. 20,000 1½ 2½ 3½ 5
[Schedule III]Rates of interest for section 30
Amount of loan Secured loans Unsecured loans
Compound percent, per annum with yearly rests Simple per cent. annum Compound percent, per annum with yearly rests Simple per cent. annum
(a) Rs. 500 and under... X = 2½ X = 5 X = 5½ X = 9½
(b) Rs. 501 to 5,000... X = 2 X= 4 X = 4½ X = 7½
(c) Rs. 5,001 to Rs. 20,000 X = 1½ X = 3 X = 3½ X = 6½
(d) Over Rs. 20,000 ... X = l X = 2 X = 2½ X = 4½
Note - X in this schedule means -
(a)For the period from January 1, 1930, or the date on which the loan was taken, whichever was later, till the first date notified under section 4, a rate of 4¼ .
(b)For the period from the first date notified under section 4 till the date fixed by the [State Government] [ Substituted by the ALO 1950 for "Provencial Government" which had been Substituted by the ALO. 1937 for "Local Government"] as the final date to which section 30 shall apply [the rate for the time being notified under section 4 in respect of the period for which each such rate is in force] [ Substituted for the words "the rate notified undersection 4 as the rate in force on the date the loan was taken" by U.P. Act III of 1935] or 4 1/2, whichever is less.