- [Every transfer of immovable property made on or after October 10, 1975 by a small farmer] [Substituted by U.P. Act No. 2 of 1979 and shall be deemed always to have been substituted.] against whom proceedings in execution have been stayed under this Act or under any of the enactments repealed by sub-section (1) of Section 36 shall be voidable at the option of the creditor whose claim against such small farmer is defeated or delayed.
