Section 21(e) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(e)the encumbrance if any, upon the original holding at the tenure-holder entering, or deemed to have entered, into possession, whether by ay of lease, mortgage or otherwise shall in respect of that holding, cease, and be created on the holdings, or on such part thereof, as may he specified in the final consolidation scheme.
