Section 16(1) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(1)Notwithstanding anything contained in the Transfer of Property Act, 1882, where a power of sale without the intervention of court is expressly conferred on a [Gram Vikas Bank] [Substituted by U.P. Act. No. 19 of 1994.] [by a declaration of charge made or mortgage deed] [Substituted by U.P. Act No. 3 of 1979.] executed before or after the commencement of this Act, the managing committee of such bank or any person authorised by such committee in this behalf shall, in case of default in payment of the [money due under the mortgage or charged or any part thereof, have power, in addition to any other remedy available to the said bank, to bring the property subject to any mortgage or charge to sale] [Substituted by U.P. Act No. 3 of 1979.] without the intervention of the court.
