Section 16(5) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(5)[ A sale under this section of an agricultural holding or any other immovable property or of any interest therein shall be subject to the provisions of Sections 157-A and 157-B of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950] [Inserted by U.P. Act 16 of 1989.].
