Section 186(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(4)If the [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or the asami does not appear in answer to the notice or appears but does not contest it, the Tahsildar shall declare the holding as abandoned and thereupon, except provided in [Section 172] [Substituted by U.P. Act No. 5 of 1957.], the holding shall be deemed to be vacant land [:] [Substituted for the fullstop by U.P. Act No. 28 of 1961.][Provided that no declaration under this sub-section shall made in respect of a holding or any part thereof, if the same has been mortgaged by the [bhumidhar with non-transferable rights] [Added by U.P. Act No. 28 of 1961.] under sub-section (3) of Section 152 and the mortgage has not been fully redeemed, in which case the Tahsildar shall move the Collector for the realization of the loan in such manner as may be prescribed.]
