Section 157A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
157A. [ Restrictions on transfer of land by members of Scheduled Castes. [Substituted by U.P. Act No. 20 of 1982 (w.e.f. 03.06.1981).]
(1)Without prejudice to the restrictions contained in Sections 153 to 157, no bhumidhar or asami belonging to a Scheduled Caste shall have the right to transfer any land by way of sale, gift, mortgage or lease to a person not belonging to a Scheduled Caste, except with the previous approval of the Collector:Provided that no such approval shall be given by the Collector in case where the land held in Uttar Pradesh by the transfer on the date of application under this section is less than 1.26 hectares or where the area of land so held in Uttar Pradesh by the transferor on the said date is after such transfer, likely to be reduced to less than 1.26 hectares.(2)The Collector shall, on an application made in that behalf in the prescribed manner, make such inquiry as may be prescribed.]
