Section 169(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)[ On receipt of the report under sub-rule (3), the Collector shall-(i)in the case of a taqavi loan, issue a notice to the tenure-holder to furnish fresh security for the loan within one month from the receipt of notice, and, in case the tenure-holder fails to comply with the notice, he shall order recovery of the remaining instalments of the loan in instalment; and(ii)in the case of a loan from a co-operative society or from the State Bank of India or from any other bank which is a scheduled bank within the meaning of clause (e) of Section 2 of the Reserve Bank of India Act, 1934 or from the Uttar Pradesh State Agro-Industrial Corporation Limited, ask the Co-operative Society concerned or the State Bank of India or any other bank concerned or the Uttar Pradesh State Agro-Industrial Corporation Limited, as the case may be, to take action of the nature described in clause (i) under intimation to him as well as the Tahsildar.The Collector shall inform the Tahsildar of the action taken by him in either case.] [Substituted by Notification No. 365/I-A/2-I(2)-68 dated 28.01.1969.]
