Section 202(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(c)that he belongs to the class mentioned in [Clause (d) of sub-section (1) of Section 21] [Substituted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] and the mortgage has been satisfied or the amount owing under the mortgage has, whether or not it has become payable thereunder, been deposited in Court,
