Section 15(2) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(2)Special care should be taken to ensure that the value of the security is assessed with reference to the market value of similar lands with similar advantage in the vicinity. Over-valuation should be scrupulously guarded against and no loan should be sanctioned unless the officer sanctioning it is satisfied as the adequacy of the security offered.
