Section 157C in The U.P. Zamindari Abolition and Land Reforms Act, 1950
157C. [ Mortgage of holdings by members of Scheduled Caste or Scheduled Tribe in certain circumstances. [Inserted by U.P. Act No. 20 of 1982 (w.e.f. 03.06.1981).]
- Notwithstanding anything contained in Sections 157-A and 157-B, a bhumidhar or asami belonging to a Scheduled Caste or Scheduled Tribe may mortgage without possession his holding or part thereof in the circumstances specified in sub-section (3) of Section 152.Explanation.-In. this chapter, the expressions 'Scheduled Castes' and 'Scheduled Tribes' shall mean respectively the Scheduled Castes and the Scheduled Tribes specified in relation to Uttar Pradesh under Articles 341 and 342 of the Constitution.]
