Section 13(3) in The U.P. Debt Redemption Act, 1940
(3)In areas to which the Bundelkhand Alienation of Land Act, 1903, extends the provisions of section 16 to [19] [Substituted for '19' by section 2(a) of U.P. Act VI of 1941.] shall not apply to the land of a member of a tribe which by virtue of notification issued under section 4 of that Act is deemed to be an agricultural tribe for the purpose of that Act:[Provided that in such areas a member of such tribe who has made an application under Section 4 of the United Provinces Encumbered Estates Act, 1934, shall, notwithstanding the provisions of section 39 of that Act, be entitled to the benefit of section 19 as if this sub-section did not bar the application of the provisions of section 17 to this land] [Added by section 2(b) of U.P. Act VI of 1941.].
