- A sirdar may, for any purpose connected with the promotion of agriculture, horticulture or animal husbandry, mortgage, without possession, his interest in his holding as security for a loan taken from the State Government by way of taqavi or from a co-operative society or from the State Bank of India or from any other bank which is scheduled bank within the meaning of the clause (e) of Section 2 of Reserve Bank of India Act, 1934 (Act No. 2 of 1934), or from the Uttar Pradesh State Agro-Industrial Corporation Limited.]
