Section 115R in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115R.
[(1) Where any land or site is allotted in accordance with Rules 115-L to 115-Q and house is built thereon or not, then, subject to the provisions of sub-rule (2), the allottee, and in case of death of the allottee, his heirs shall have no right to transfer such land, site or house within a period of ten years from the date of the allotment:] [Substituted by Notification No. 66/U.O.-44/One-1/99-3-1(37)/84-180 Revenue-2 U.P. Act-1/1951-Rule-1952-Amendment (17)/Revenue-1, dated 25.01.2000.]Provided that the restriction regarding the period of ten years shall not apply to the heirs of a deceased allottee.(2)Subject to the provisions of Rules 115-L or 115-Q, all allotments of land or site be subject to the following conditions, namely-(a)the allottee as well as his heirs shall have a heritable interest in the land or site so allotted;(b)the allottee and his heirs shall not be liable to ejectment;(c)the succession shall be governed by the personal law to which the allottee was subject to and;(d)the allottee may mortgage, without possession, his interest in the land or the site allotted to him under rules 115-L to 115-Q, as security for a loan taken from a co-operative society or from U.P. Harijan and Weaker Sections Housing Corporation, or from State Bank of India, or from any bank which is a scheduled Bank within the meaning of clause (e) of Section 2 of the Reserve Bank of India Act, 1934 for construction of a house on the land or site so allotted; and(e)if the building is abandoned or if the owner thereof dies without any heir entitled to succeed the land or site and the building shall vest in the Gaon Sabha.
