Section 25 in The U.P. Agricultural Credit Rules, 1975
25. Order for sale of the property : Sections 11 and 25.
(1)If the amount specified in the notice referred to in Rule 24 or any part thereof remains unpaid after the expiry of the time allowed therefor, or if no cause is shown; or where the cause shown is considered by the Prescribed Authority to be in sufficient, the Prescribed Authority shall by order direct that the amount due to the bank be paid by sale of the property charged or mortgaged.(2)Every order under sub-rule (1) shall be in writing and shall contain the following particulars -(a)the reasons on which the decision is based ;(b)a direction as to costs and interest, if any ;(c)the number of cases, and the names and description of the parties ;(d)the date when the order was signed and pronounced.(3)A copy of the order under sub-rule (1) shall be sent to the Civil Court having jurisdiction and, subject to the result of appeal, if any, shall be executed as a decree of such court.
