Section 1st(3) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(3)Subject to any contract to the contrary in writing, the following terms and conditions shall be deemed to be included in the case of every settlement referred to in sub-rule (2):(a)the lessee shall have hereditary rights in the land and inheritance shall be governed by the provisions of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 as applicable to the sirdars;(b)the lessee shall utilize the land for cultivation or for other purpose connected with agriculture;(c)subject to the provisions of clause;(d)the lessee shall not transfer or sublet the land;(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(f)the lessee shall pay annually to the State Government, in respect of the land so settled, rent calculated at double the amount of sanctioned hereditary rates applicable to the land liable to revision at the time of settlement.
