Section 143D(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)An application referred in sub-rule (2) or sub-rule (3) of Rule 143-A for permission to mortgage, or to let out land, as the case may be, may be granted by the Collector on his being satisfied that the mortgage or letting out, as the case may be, was not possible in favour of a person belonging to Scheduled Caste or Scheduled Tribe.
