Section 216 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
216. Hypothecation of produce towards payment of rent.
- The produce of every holding in the cultivation of an asami and the fruit of every tree in such holding shall be deemed to be hypothecated for tire rent payable by him in respect of the holding and until the rent has been paid or otherwise satisfied, no other claim on such produce or fruit shall be enforced by sale thereof in execution of a decree or order of a Court.
