Section 13 in The United Provinces Agriculturists Relief Act 1934
13. [ Mortgagee to be summoned] [Republished by section 27(1) of U.P. Act XIII of 1940 except in its application to advances made before the first day of June, 1940, not being Joans as defined in that Act].
- When the application has been duly presented and the deposit has been made, the Court shall issue a notice to the mortgagee to show cause on a day to be fixed in the notice why redemption should not be allowed.
