The UNITED PROVINCES REGULATION OF AGRICULTURAL CREDIT ACT, 1940

  
1 
 
 
 
 
 
 
 
 
 
 
THE UNITED PROVINCES REGULATION OF 
AGRICULTURAL CREDIT ACT, 1940 
 
(United Provinces Act No. XIV of 1940)
 
  
2 
 
 THE UNITED PROVINCES REGULATION OF AGRICULTURAL 
CREDIT ACT, 1940 
Amended by 
U.P. Act No. 13 of 1948 
U.P. Act No. 29 of 1976 
———— 
UNITED PROVINCES ACT No. XIV OF 1940  
 [PREPARED BY  HIS EXCELLENCY THE  GOVERNOR OF THE UNITED 
PROVINCES IN EXERCISE OF THE POWERS ASSUMED BY HIM BY THE  
PROCLAMATION, DATED NOVEMBER 3, 1939, ISSUED UNDER SECTION 93 OF 
THE GOVERNMENT OF INDIA ACT, 1935.] 
————— 
 (Received the assent of the  Governor General on   
December 21 , 1940, and was published in the United Provinces 
Government Gazette, on December 28, 1940.) 
 
Preamble 
An Act to prevent excessive borrowing by agriculturists 
WHEREAS It is expedient to prevent exce ssive borrowing by 
agriculturists and for this purpose to limit the amount that can be 
obtained by execution of decrees against agricultural produce and land 
and to restrict the voluntary alienation of land ; 
 AND WHEREAS by the Proclamation, dated the th ird day of 
November, 1939, promulgated under section 93 of the Government of 
India Act, 1935, the Governor of the United Provinces has assumed to 
himself all powers vested by or under the aforesaid Act in the 
Provincial Legislature ;  
 AND W HEREAS the con tinuance in force of the said 
Proclamation has been approved by a resolution of both Houses of 
Parliament ;  
 NOW, THEREFORE, the Governor in exercise of the powers 
aforesaid is pleased to make the following Act ;  
 ———— 
CHAPTER  I 
PRELIMINARY 
Short title, 
extent and 
commencement 
1. (1) This Act may be called “the United Provinces Regulation 
of Agricultural Credit Act, 1940.” 
(2) It extends to the whole of the United Provinces except the 
Jaunsar-Bawar pargana of the Dehra Dun district and the portion of 
the Mirzapur district, south of the Kaimur Range.  
 (3) It shall come into force on such date as the Governor may, 
*by notification in the official Gazette, appoint. 
Interpretation 2. In this Act, unless there is something repugnant in the 
subject or context,— 
——————————————————————————————————————————  
* The Act come into force on January 1, 1941 vide notification no. 158(1)/I-39, dated December 23, 1940, 
published in the United Provinces Gazette, 1940, Part I, Page 822.  
[The United Provinces Regulation of Agricultural Credit Act, 1940]  
3 
 (1) 1[ x x x ]   
(2) “agricultural produce” means the agricultural produce of an 
agriculturist raised by him or by his servants or by labour hired by 
him and includes crops whether standing or gathered, and the fruit 
and flowers of trees and plants :  
Agricultural 
produce 
U. P. XVII of 
1939 
 (3) 1[ x x x ]  
 (4) 1[ x x x ]  
(5) 1[ x x x ]  
(6) “loan” means an advance, whether in cash or kind, made on 
or after the first day of June, 1940, and includes any transaction 
which is in substance a loa n but does not include an advance by the 
Central or any Provincial Government, or by a local authority 
authorized by the Provincial Government to grant loans or by a co -
operative society ;  
 
 
Loan 
(7) 1[ x x x ]  
(8) 1[ x x x ]  
(9) 1[ x x x ]  
(10) 1[ x x x ]  
(11) 1[ x x x ]  
(12) 1[ x x x ]  
(13) 1[ x x x ]  
3. 1[ x x x ]  
CHAPTER  II 
PROTECTED LAND 
 
4. 1[ x x x ]  
5. 1[ x x x ]  
6. 1[ x x x ]  
7. 1[ x x x ]  
CHAPTER  III 
EXECUTION OF DECREES 
 
8. Notwithstanding anything in the Code of Civ il Procedure, 
1908, not more than one -third of the agricultural produce of a 
judgment-debtor shall be liable to attachment in execution of any 
decree or decrees based on a loan or loans.  
 
9. For the purposes of executing a decree based on a loan 
against the agricultural produce of a judgment-debtor, the word “six” in 
section 48 of the Code of Civil Procedure, 1908, shall be deemed to 
have been substituted for the word “twelve”, wherever it occurs. 
Amendment 
of section 8 
of the Civil 
Procedure 
Code 
10. 1[ x x x ]  
——————————————————————————————————————————  
1. Omitted by sec. 30 of U.P. Act No. 29 of 1976. 
[The United Provinces Regulation of Agricultural Credit Act, 1940]  
4 
 11. 1[ x x x ] 
 CHAPTER  IV 
VOLUNTARY ALIENATION OF PROTECTED LAND 
 12. 1[ x x x ] 
 13. 1[ x x x ] 
 14. 1[ x x x ] 
 15. 1[ x x x ] 
 16. 1[ x x x ] 
 17. 1[ x x x ] 
 18. 1[ x x x ] 
 19. 1[ x x x ] 
 20. 1[ x x x ] 
 21. 1[ x x x ] 
 22. 1[ x x x ] 
 23. 1[ x x x ] 
 24. 1[ x x x ] 
 25. 1[ x x x ] 
 26. 1[ x x x ] 
 ————— 
CHAPTER  V 
 27. 1[ x x x ]  
 28. 1[ x x x ]  
 29. 1[ x x x ] 
 30. 1[ x x x ] 
 31. 1[ x x x ] 
 32. 1[ x x x ] 
 33. 1[ x x x ] 
 34. 1[ x x x ] 
 35. 1[ x x x ] 
 
 
——————————————————————————————————————————  
1. Omitted by sec. 30 of U.P. Act No. 29 of 1976. 

 
2 

‹ Prev All Uttar Pradesh acts Next ›