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State of Uttar Pradesh - Section

Section 41 in U.P. Revenue Code, 2006

41. Kisan Bahi.

(1)Every time when a record of rights (Khatauni) is prepared under this Chapter, the Collector shall as soon as may be, cause to be supplied to every tenure-holders, a Kisan Bahi containing such particulars as may be prescribed.
(2)The Kisan Bahi shall be a consolidation pass-book for all the holdings held by a tenure-holder in the district.
(3)In the case of a joint holding, it shall be sufficient for the purpose of this section if Kisan Bahi is supplied only to such one or more of the recorded co-tenure-holders as may apply for it.
(4)The tenure-holder shall be liable to pay such cost for the Kisan Bahi and in such manner as may be prescribed.
(5)Every perso-n holding Kisan Bahi shall from time to time, be entitled, without any extra payment, to get the amendments made in the record of rights (Khatauni) incorporated in his Kisan Bahi.
(6)Whenever a bank or other public financial institution advances loan to a tenure-holder on the basis of a representation of the tenure-holder that he is a holder of the holding recorded in the Kisan Bahi, it shall endorse the details of the loan so advanced in the Kisan Bahi. [***] [Omitted 'Only the original Kisan Bahi and not a duplicate shall be produced by a tenure-holder to such institution for the purpose' by U.P. Act No. 4 of 2016, dated 11.3.2016.].
(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.
(8)Any tenure-holder who in such an affidavit makes any statement which is false and which he either knows or believes to be false or does not believe to be true, shall be punished with imprisonment of either description for a term which may extend to three years and shall, also be liable to fine.
(9)Such bank or other financial institution shall also endorse the final repayment of the loan on the Kisan Bahi.