Section 20 in The United Provinces Agriculturists Relief Act 1934
20. [ Deposit not to be attached] [Republished by section 27(1) of U.P. Act XIII of 1940, except in its application to mortgages made before the commencement of that Act].
- No sum deposited by an applicant under the provisions of this chapter shall, which is in such deposit, be attached by any court or revenue officer in enforcement of any claim against the applicant other than a claim arising out of the mortgage.[21 . Terms "mortgagor" and "mortgagee" to include their successors] [Republished by section 27(1) of U.P. Act XIII of 1940, except in its application to mortgages made before the commencement of that Act].- The wrods "mortgagor" and "mortgagee" in this chapter include respectively the successors-in-title of the original mortgagor and the original mortgagee.
