Section 1st(3)(e) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

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State of Uttar Pradesh - Subsection

Section 1st(3)(e) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(e)the lessee shall be entitled to mortgage without possession, his interest in the land, as security for a loan taken from the State Government, or 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 Section 2(e) of the Reserve Bank of India Act, 1934, or from the U.P. State Agro-Industrial Corporation Limited for the development of agriculture; and

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State of Uttar Pradesh - Subsection

Section 1st(3)(e) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961