Section 56 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
56. Conditions for allotment of land or site [Rule 115-R (2), U.P.Z.A. & L.R. Rules].
- Subject to the provisions of Rules 115-L to 115-Q of the U.P.Z.A. & L.R. Rules all allotments of land or site shall be subject to the following conditions, namely :(a)the allottee as well as his heirs shall have a heritable interest in the land or site so allotted ;(b)the allottee and his heirs shall not be liable to ejectment;(c)the succession shall be governed by the personal law of which the allottee was subject to ;(d)the allottee may mortgage, without possession, his interest in the land or the site allotted to him under Rule 115-L to 115-Q of U.P.Z.A. & L.R. Rules as security for a loan taken from a co-operative society or from Uttar Pradesh Harijan and Weaker Section Housing Corporation, or from the 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(e)if the building is abandoned or if the owner thereof dies without any heir entitled to succeed the land or site and the building shall vest in the Gram Sabha.
