Section 10(2) in The U.P. Agricultural Credit Act, 1973
(2)Any lease granted or tenancy rights created in contravention of this section shall be void.[10-A. Removal of bar to attachment and sale by process of court. [ Instituted by U.P. Act 19 of 1975, vide section 11 (w.e.f. 31- 3-1975)] - Nothing in any law shall prevent in any manner a bank from causing any land or any interest therein charged or mortgaged to it by an agriculturist to secure any financial assistance, to be attached and sold through a civil-court and applying the proceedings of such sale towards all moneys due to it from that agriculturist including the costs and expenses as may be awarded by the court.
