Section 169(4)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 169(4)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)in the case of a loan from a co-operative society or from the State Bank of India or from any other bank which is a scheduled bank within the meaning of clause (e) of Section 2 of the Reserve Bank of India Act, 1934 or from the Uttar Pradesh State Agro-Industrial Corporation Limited, ask the Co-operative Society concerned or the State Bank of India or any other bank concerned or the Uttar Pradesh State Agro-Industrial Corporation Limited, as the case may be, to take action of the nature described in clause (i) under intimation to him as well as the Tahsildar.

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State of Uttar Pradesh - Subsection

Section 169(4)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952