Section 152 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
152. [ Bhumidhari interest when transferable. [Substituted by U.P. Act No. 6 of. 1978 and shall be deemed always to have been substituted.]
(1)The interest of a bhumidhar with transferable rights shall subject to the conditions hereinafter contained, be transferable.(2)Except otherwise expressly permitted by this Act or any other law for the time being in force, the interest of a bhumidhar with non-transferable rights shall not be transferable.(3)A bhumidhar referred to in sub-section (2) may, in such circumstances as may be prescribed, mortgage, without possession his interest in his holding, as security for a loan taken from the State Government by way of taqavi or from a co-operative society or from the State Bank of India or from any other bank, which is a Scheduled Bank within the meaning of Clause (e) of Section 2 of the Reserve Bank of India Act, 1934, or from the Uttar Pradesh State Agro-industrial Corporation Limited and may also transfer, by way of gift, the interest in his holding, except the part thereof which has been so mortgaged, to a recognised educational institution for and purpose connected with instructions in agriculture, horticulture and animal husbandry.][Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No.52 of 2006 (w.e.f. 01.01.2007).] Amendment
