Section 3A in The Nazool Lands (Transfer) Rules, 1956
3A. [ Mortgaged Nazool lands. - In the case of Nazool lands mortgaged with possession the Mortgagors rights be transferred to the co-operative Society of Scheduled Castes, where the land is 10 acres or more and to the individual members of Scheduled Castes where it is less than 10 acres, in the manner prescribed in rule 3(a) and (b) and the mortgagee should pay the entire mortgage amount which would be deemed as equal to the sale prices of the land in cases where mortgage money exceeds the price to be charged by Government under rules. Where the mortgage amount is less than the price to be charged according to the rules, the difference between the two amounts should be paid to the Government and the mortgage money to the Mortgagees.] [Amended vide No. 2675-R-I-80/33937, dated 23rd September, 1980.]
