- The form of the mortgage granted under the third proviso to sub-section (1) of section 17 of the Act shall be that prescribed in clause (a) of sub-section (1) of Section 13 of the Uttar Pradesh Regulation of Agricultural Credit Act, 1940 (U.P. Act XIV of 1940), and its conditions will be those prescribed by section 14 and those which the Collector may, consistent with the provisions of section 15 of the Act, think fit to impose.
