Section 152(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)A bhumidhar referred to in sub-section (2) may, in such circumstances as may be prescribed, mortgage, without possession his interest in his holding, as security for a loan taken from the State Government by way of taqavi or from a co-operative society or from the State Bank of India or from any other bank, which is a Scheduled Bank within the meaning of Clause (e) of Section 2 of the Reserve Bank of India Act, 1934, or from the Uttar Pradesh State Agro-industrial Corporation Limited and may also transfer, by way of gift, the interest in his holding, except the part thereof which has been so mortgaged, to a recognised educational institution for and purpose connected with instructions in agriculture, horticulture and animal husbandry.][Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No.52 of 2006 (w.e.f. 01.01.2007).] Amendment
