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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(7) in U.P. Revenue Code, 2006

(7)The tenu-*re-holder shall also submit to such bank or other financial institution an affidavit declaring that he has not taken any other loan (which remains wholly or partly unpaid) on the security of the holdings comprised in the Kisan Bahi nor has he transferred the holding or any share therein to any person in any other manner whatsoever.