Section 28 in The U.P. Sahkari Gram Vikas Banks Act, 1964
28. [ References to banks in other Acts how construed. [Substituted by U.P. Act No. 16 of 1989, vide Section 13.]
(1)With effect from the commencement of the Uttar Pradesh Co-operative Land Development Banks (Amendment) Act, 1989, any reference in any law or statutory instrument-(a)to U.P. State Co-operative Land Mortgage Bank, or Uttar Pradesh State Co-operative Land Development Bank or Uttar Pradesh and State Land Development Bank, shall be construed as a reference to the [Uttar Pradesh Gram Vikas Banks];(b)to a land mortgage bank or a land development bank shall be construed as a reference to a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.].(2)The name of the Uttar Pradesh State Co-operative Land Development Bank or a Land Development Bank existing on the date of commencement of the Uttar Pradesh Co-operative Land Development Banks (Amendment) Act, 1989 shall be changed as the [Uttar Pradesh Sahkari Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.], or as the case may be, [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.], by the Registrar by order in writing and the original certificate and bye-laws of such bank shall stand amended accordingly and such change of name, made under order of the Registrar, be deemed to be a change of name duly effected by the society under the Uttar Pradesh Co-operative Societies Act, 1965.(3)Where a mortgage is executed by a person directly in favour of the [Uttar Pradesh Sahkari Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.], all references to [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] in Sections 14, 20, 22,23,26 and 27 shall be deemed to be references to the [Uttar Pradesh Sahkari Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.]. ]
