Section 76(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)(i)A mortgage without possession of his interest in his holding by sirdar as security for a loan taken from the State Government by way of taquavi or from a co-operative society or from the State Bank of India or from any other bank, which is scheduled bank or from the Uttar Pradesh State Agro-Industrial Corporation Ltd. shall be valid.(ii)Transfer by a sirdar of his holdings to a recognised educational institution for any purpose pertaining instruction in agriculture, horticulture and animal husbandry shall be valid.
