Section 169(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)[ In case the holding or any part thereof is found to be mortgaged under sub-section (2) of Section 153, and the mortgage not fully redeemed, the Tahsildar shall suspend the proceedings, and report the matter to the Collector for realization of the loan.] [Added by Notification No. 3223/I-A-553-61, dated 11.08.1964.]
