Section 76(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(4)Mortgage of land [Section 155, U.P.Z.A. & L.R. Act]. - Where bhumidhar with transferable rights mortgages his land as such that possession of the mortgaged land is transferred or is agreed to be transferred in future to the mortgagee as security for the money advanced or to be advanced, the transfer shall be void.
