Section 12 in The U.P. Agricultural Credit Act, 1973
12. Appeal.
(1)Any party aggrieved by an order of the prescribed authority under Section 11 may within a period of thirty days from the date of the order prefer an appeal to such appellate authority as may be specified by the State Government by notification in the Gazette.(2)The appellate authority may after giving an opportunity of hearing to the parties, pass such order as it think fit.[12-A. Right of a bank to acquire and dispose of immovable property. [ Sections 12-A, 12-B and 12-C was omitted by U.P. Act 19 of 1975, vide Section 14 (w.e.f. 31-3-1975)] - (1) Notwithstanding anything contained in any law for the time being in force, but subject to the provisions of sub-section (2), a bank shall have power to itself acquire any land or interest therein or any other immovable property which has been charged or mortgaged to it by an agriculturist in respect of any financial assistance granted to him. (2) Where a bank acquires any land or interest therein or any other immovable property under sub-section (1), it shall dispose of such land, interest or property by sale in favour of an agriculturist within a time to be prescribed, notwithstanding anything contained in any law for the time being in force.(3)If the bank has to lease out any land acquired by it under sub-section (1), pending sale thereof as indicated in sub-section (2), the period of lease shall not exceed one year at a time, and the lessee shall not acquire any interest in that property notwithstanding any provisions to the contrary in any other law for the time being in force.
