Section 14(1) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(1)Where a mortgage is executed in favour of a [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] for payment of prior debts of the mortgagor, the bank may notwithstanding anything contained in the Transfer of Property Act, 1882, or any other law for the time being in force, by notice in writing, require any person to whom any such debt or part thereof is due, to receive from the bank at its registered office such amount without such period as may be specified in the notice.
