Section 10 in The U.P. Agricultural Credit Act, 1973
10. Restrictions on creation of tenancy by an agriculturist borrower.
(1)Notwithstanding anything contained in. any law relating to land tenures or any other law for the time being in force, an agriculturist who has availed himself of financial assistance from a bank by creating a charge or mortgage on land or interest therein shall not; so long as the financial assistance continues to be outstanding, lease or create any tenancy rights on such land or interest therein without prior permission in writing of the bank nor shall any such rights accrue to any person during that period by reason of unauthorised occupation or adverse possession over such land or interest.(2)Any lease granted or tenancy rights created in contravention of this section shall be void.[10-A. Removal of bar to attachment and sale by process of court. [ Instituted by U.P. Act 19 of 1975, vide section 11 (w.e.f. 31- 3-1975)] - Nothing in any law shall prevent in any manner a bank from causing any land or any interest therein charged or mortgaged to it by an agriculturist to secure any financial assistance, to be attached and sold through a civil-court and applying the proceedings of such sale towards all moneys due to it from that agriculturist including the costs and expenses as may be awarded by the court.
