Section 4(1) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(1)According to Sub-section (1) of Section 4 of the Agriculturists' Loans Act, 1884 (XII of 1884), loans may be made to owners and occupiers of arable land for the relief of distress or for any other purpose not specified in the Land Improvement Loans Act 1883 (XIX of 1883) but connected with agricultural objects. An occupier can, therefore, be granted the loan provided he furnishes adequate security to cover the loan.
