Section 6 in The U.P. Agricultural Credit Act, 1973
6. Creation of charge on land in favour of bank by declaration.
- [(1) An agriculturist desirous of securing financial assistance from any bank by creating a charge on land or any other immovable properly which he owns or in which he has an interest, may make a declaration on a duly stamped paper in the form set out in the Schedule or as near thereto as circumstances permit, declaring that thereby he creates in favour of the bank a charge on such land or his interest therein or other immovable property as the case may be.] [Substituted by U.P. Act 19 of 1975, vide Section 6 (w.e.f. 31-3-1975)](2)A declaration made under sub-section (1) may be varried from time to lime by the agriculturist with the consent of bank in whose favour the declaration has been made.
