Section 76(5) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(5)Transfer with possession [Section 164, U.P.Z.A. & L.R. Act]. - Where a bhumidhar with transferable rights transfers any holding or part thereof by which possession is transferred to the transferee for the purpose of securing any payment of money advanced or to be advanced by way of loan and existing or future debt or the performance of an engagement which may give rise to pecuniary liability, the transfer shall be treated to have been made in contravention of the provisions of the Act, if it is covered by sub-para (3) above.
