(4)Where the mortgaged property has been transferred or any right therein has been assigned to any bank by the creditor, the Debt Settlement Officer shall recover from the creditor such amount as is due to such bank in respect of the said mortgaged property, as if it were an arrear of land revenue, and shall pay the same to the said bank.] [Substituted by U.P. Act No. 2 of 1979 and shall be deemed always to have been substituted.]
