Section 56(d) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(d)the allottee may mortgage, without possession, his interest in the land or the site allotted to him under Rule 115-L to 115-Q of U.P.Z.A. & L.R. Rules as security for a loan taken from a co-operative society or from Uttar Pradesh Harijan and Weaker Section Housing Corporation, or from the State Bank of India, or from any Bank, which is a Scheduled Bank, within the meaning of clause (e) of Section 2 of the Reserve Bank of India Act, 1934, for construction of a house on the land or site so allotted; and
