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State of Uttar Pradesh - Section
Section 5 in The U.P. Agricultural Credit Act, 1973
5.
[* * *] [Section 5 omitted by U.P. Act 19 of 1975, vide Section 5 (w.e.f. 31-3-1975)]| Section 5 omitted by U.P. Act 19 of 1975, vide Section 5 (w.e.f. 31-3-1975)Old Section 5 read as under:Distraint and sale of produce and movables.- Notwithstanding anything contained in any law for the lime being in force, a bank may distrain and sell through an official of the State Government authorised in that behalf by the State Government by notification in the Gazette the crop or other produce or other movables charged in favour of the bank to the extent of the agriculturist interest therein, and after satisfying the Government dues or other prior charges, if any, appropriate the proceeds of such sale to the extent of the moneys due to it from the agriculturist and in such case the remainder if any shall be paid to the agriculturist.] |