Section 115R(2)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 115R(2)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(d)the allottee may mortgage, without possession, his interest in the land or the site allotted to him under rules 115-L to 115-Q, as security for a loan taken from a co-operative society or from U.P. Harijan and Weaker Sections Housing Corporation, or from 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

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State of Uttar Pradesh - Subsection

Section 115R(2)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952