Section 21A in The U.P. Sahkari Gram Vikas Banks Act, 1964
21A. [ Vesting of right of alienation on agriculturists not having such rights. [Inserted by U.P. Act No. 3 of 1979 vide Section 6, (w.e.f. 5th October 1978).]
- The State Government may, by notification vest, subject to such restriction as may be specified in the notification, all Bhumidhars whether with transferable rights or not [,Asami] and the Government lessees, with rights of alienation in land held under this tenure or any interest in such land including the right to create a charge or mortgage on such land or interest in favour of a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994, for the words 'Land Development Bank'.] or the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] for the purpose of obtaining loan from such banks, and upon the issue of such notification, such bhumidhar [Asami] [Inserted by U.P. Act 16 of 1989, vide Section 10(b).] and Government lessees shall, notwithstanding anything contained in any law for the time being in force or any contract, grant or other instrument to the contrary or any custom or tradition have a right of alienation in accordance with the terms of notification].NotificationsNoti. No. 892-C(IFC) C-1-Bhu 8-89, dated August 21, 1989, published in U.P. Gazette (Extraordinary), Part 4, Section (kha), dated 21st Aug, 1989, page 2.In exercise of the powers under Section 21-A of the Uttar Pradesh [Sahkari Gram Vikas Banks] [Substituted by U.P. Act 19 of 1994.] Act, 1964 (U.P. Act No.16 of 1964) and in continuation of Government Notification No. 2146-C (IFC) /XII-C-I- Bhu-51-74, dated Lucknow, January 29, 1979 the Governor is pleased to vest with immediate effect, all Asamis holding patta of land for a period exceeding ten years with rights of alienation in land held under their tenure or any interest in such land including the right to create a charge or mortgage on such land or interest in favour of a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] or [Uttar Pradesh Gram Vikas Banks] [Substituted by U.P. Act No. 19 of 1994.] for the purposes of obtaining loan from the said Banks.
