Section 76(2)(i) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 76(2)(i) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(i)A mortgage without possession of his interest in his holding by sirdar as security for a loan taken from the State Government by way of taquavi or from a co-operative society or from the State Bank of India or from any other bank, which is scheduled bank or from the Uttar Pradesh State Agro-Industrial Corporation Ltd. shall be valid.

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State of Uttar Pradesh - Subsection

Section 76(2)(i) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual