Section 25(2) in The U.P. Agricultural Credit Act, 1973
(2)Every rule made under this section shall be laid as soon as maybe after it is made, before each House of State Legislature while it is in session for a total period of thirty days, which may be comprised in one session or more than one successive sessions and if, during the said period both Houses agree in making any modification in the rule or both House agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that such modification or annulment shall be without prejudice to the validity of anything previously done under that rule,[SCHEDULE]Declaration under Section 6 (1) of the Uttar Pradesh Agricultural Credit Act, 1963Whereas, I....... ........ (aged................years.............), s/o ................................., r/o..............................., district......................................, am desirous of securing a sum of Rs...................(rupees.............................) as financial assistance from.............. .. Bank (..................branch);And whereas, the aforesaid bank is willing to grant me the above amount as financial assistance for purposes of....................................;I am, therefore, making this declaration under Section 6 (1) of the U.P. Agricultural Credit Act, 1973 and bind myself as well as my heirs and legal representatives by the following conditions, namely:
