Section 149 in Uttarakhand Co-Operative Societies Act, 2003
149. Vesting of right of alienation on agriculturists not having such rights.
- The State Government may, by notification, vest, subject to such restrictions as may be specified in the notification all Bhumidhars with transferable rights and the Government lessees, with rights of alienation in land held under their tenure or any interest in such land including the right to create a charge on mortgage on such land or interest in favour of Uttarakhand State co-operative Bank for the purpose of obtaining loan from the bank, and upon the issue of such notification, such Bhumidhars 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 the notification.
