Section 76(7) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(7)Transfer of land [Sections 157-A and 169 (2-A), U.P.Z.A. & L.R. Act]. - Where bhumidhar belonging to Scheduled Castes and Scheduled Tribes transfers land by the way of sale, gift, mortgage or lease to a person not belonging to a Scheduled Castes and Scheduled Tribes without the approval of Collector, transfer will be void.
