Section 143A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
143A. [ [Substituted by Notification No. U.O. 605-Rajaswa/1-2(8)/75, dated 01.11.1975.]
(1)An application under Section 157-A or under Section 157-A read with sub-section (2-A) of Section 169, for permission to transfer land by sale or gift or for permission to bequeath land by will, as the case may be, shall be made, by a bhumidhar, belonging to a Scheduled Caste or Scheduled Tribe, to the Collector in Z.A. Form 91-A.(2)An application under Section 157-A for permission to mortgage his interest in land, shall be made by a bhumidhar belonging to a Scheduled Caste or Schedule Tribe, to the Collector in Z.A. Form 91-B.(3)An application under Section 157-A for permission to let out land shall be made by a bhumidhar, sirdar or asami referred to in Section 157 and belonging to a Scheduled Caste or Scheduled Tribe, to the Collector in Z.A. Form 91-C.]
