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State of Uttar Pradesh - Section

Section 100 in U.P. Revenue Code, 2006

100. Mortgage by members of scheduled caste and scheduled tribes.

- A bhumidhar or an asami belonging to a scheduled caste or a scheduled tribe may, notwithstanding anything contained in any other provision of this Code, transfer his interest in any holding or part, by mortgage without possession as security for a loan taken or to be taken from the State Government or any institution referred to in clause (a) of Section 92.