Section 157B in The U.P. Zamindari Abolition and Land Reforms Act, 1950
157B. [ Restrictions on transfer of land by members of Scheduled Tribes. [Inserted by U.P. Act No. 20 of 1982 (w.e.f. 03.06.1981).]
(1)Without prejudice to the restrictions contained in Sections 153 to 157, no bhumidhar or asami belonging to a Scheduled Tribe shall have the right to transfer by way of sale, gift, mortgage or lease or otherwise any land to a person not belonging to a Scheduled Tribe.]
