Section 18(1) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(1)In the case of a direct mortgage with the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.], the Board or the Trustee shall have all the powers conferred on the managing committee of a [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] under Sections 15,16 and 17, and in exercising the power under sub-section (1) of Section 16, clause (c) of sub-section (2) of that section shall be deemed to be non-existent.
