92. [Mortgage of land by bhumidhar with nontransferable rights] [Substituted 'Mortgage and gift of land by bhumidhar with non-transferable rights' by U.P. Act No. 4 of 2016, dated 11.3.2016.].
- Subject to the provisions of this Code, the interest of a bhumidhar with non-transferable rights in any holding or its part may be, -(a)transferred by mortgage without possession as security for a loan taken or to be taken from the State Government or a bank or a co-operative society or the U.P. State Agro Industrial Corporation Ltd. or any other financial institution owned and controlled by such Government;(b)sold in execution of a decree of any Court regarding the matter referred to in clause (a) or in proceedings for collection of land revenue under Chapter XII.
