Section 6A in The U.P. Agricultural Credit Act, 1973
6A. [ Transfer of charge or mortgages to land allotted during consolidation operations. [Inserted by U.P. Act 19 of 1975, Section 7 (w.e.f. 31-3-1975)]
- Where any land held by an agriculturist is subject to a charge or mortgages created in favour of a bank by an agriculturist and the rights, title and interest of the agriculturist in the said land have ceased the as a result of the enforcement of the final consolidation scheme under Chapter IV of U.P. Consolidation of Holdings Act, 1953, such charge or mortgage shall be transferred and attached to the corresponding land allotted to the agriculturist and to the compensation, if any payable under the said scheme.]
