Section 19 in The U.P. Regulation Of Money-Lending Act, 1976
19. Place of institution of suits. -
Notwithstanding anything contained in any contract or any law for the time being in force, an suit by a moneylender for the recovery of any loan advanced to a person actually or voluntarily residing or carrying on business or personally working for gain in Uttar Pradesh or interest due in respect thereof may, after the commencement of this Act, be instituted only in a Court within the local limits of whose jurisdiction the debtor resides or carries on business or works for gain, and not in any other Court.
