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State of Uttar Pradesh - Section

Section 155 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

155. Mortgage of land by a bhumidhar.

- No bhumidhar shall have the right to mortgage any land belonging to him as such where possession of the mortgaged land is transferred or is agreed to be transferred in future to the mortgagee as security for the money advanced or to be advanced.