Section 7(1) in The Nazool Lands (Transfer) Rules, 1956
(1)(i)A co-operative Society or a member of Scheduled Caste to when such land has been transferred under these rules may temporarily alienate such land in favour of the Scheduled Castes Land Development and Finance station and Scheduled Castes banks for securing a loan far a view to improving this land provided the extent of them so alienated shall not exceed the proportion of the land for which price has been paid to the Government.] [Amended vide No. 6223-R-III-71/8652, dated the 20th December, 1971.]
