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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Uttar Pradesh - Subsection

Section 99(9) in U.P. Revenue Code Rules, 2016

(9)An application referred to in sub-rule (2) or sub-rule (3) of rule 99 for permission to mortgage or to let out land, as the case may be, may be granted by the Collector on his being satisfied that the mortgage or letting out, as the case may be, is not possible in favour of a person belonging to a Scheduled Caste or Scheduled Tribe.