Section 7 in The U.P. Agricultural Credit Act, 1973
7. Removal of disability in creation of charges and mortgages:
- [ [Substituted by U.P. Act 19 of 1975, vide Section 8 (w.e.f. 31-3-1975), for the words and figures: "Notwithstanding anything to the contrary contained in Section 39 of the Uttar Pradesh Co-operative Societies Act, 1965 or Section 22 of the Uttar Pradesh Co-operative Land Development Bank Act, 1964."]Notwithstanding anything contained in the Uttar Pradesh Co- operative Societies Act, 1965 and Uttar Pradesh Co-operative Land Development Bank Act, 1964, or any other law for the lime being inforce and notwithstanding that any land or interests therein stands already charged or mortgaged to co-operative society, it shall be lawful for an agriculturist to create a charge or mortgage on such land or interest therein in favour of a bank as security for any financial assistance given to the agriculturist by that bank.
