Section 27 in The U.P. Sahkari Gram Vikas Banks Act, 1964
27. Modification subject to which Section 8 of the Hindu Minority and Guardianship Act, 1956 shall apply to the mortgages under this Act.
- Section 8 of the Hindu Minority and Guardianship Act, 1956, shall apply to mortgages in favour of a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] subject to the modification that reference to the court therein shall be construed as reference to the collector or his nominee and the appeal against the order of the collector or his nominee shall lie to the Commissioner.
