Section 27 in The U.P. Agricultural Credit Rules, 1975
27. Certificate of recovery : Sections 11-A and 25.
- Every certificate referred to in sub-section (1) of Section 11-A shall be prepared in Form F and shall be sent to the Collector of the district in which the agriculturist or his heirs or legal representatives ordinarily reside or carry on the activities referred to in Section 2(a) or own properties.
