Section 143(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)[ Where a bhumidhar with transferable rights has been granted, before or after the commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1978, any loan by the Uttar Pradesh Financial Corporation or by any other Corporation owned or controlled by the State Government, on the security of any land held by such bhumidhar, the provisions of this Chapter (other than this section) shall cease to apply to such bhumidhar with respect to such land and he shall thereupon be governed in the matter of devolution of the land by personal law to which he is subject.] [Inserted by U.P. Act No. 6 of 1978 (w.e.f. 21.01.1978).][Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No. 52 of 2000 (w.e.f. 01.01.2007).] Amendment[In sub-section (2) of Section 143 of the Principal Act, for the words and brackets "(other than this section), the words, figures and brackets, "[other than this section and provisions of the Uttaranchal (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Act, 2003, effective from 15.1.2004]" shall be substituted.] [Vide Uttaranchal Act No. 25 of 2005.]
