Section 30(e) in U.P Consolidation of Holdings Act, 1953
(e)the encumbrances, if any, upon the original holding of the tenure-holder entering, or deemed to have been entered, into possession, whether by way of lease, mortgage or otherwise, shall, in respect of that holding, cease, and be created on the holdings, or on such part thereof, as may be specified in the final Consolidation Scheme.]
