Section 4(2) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(2)A mere right to cultivate the land shall not be treated as sufficient security for the loan. A Bhag Chasi cannot be advanced the loan on the security of the land under his cultivating possession. A loan can, however, be sanctioned to him if he procures some person possessing a transferable interest in immovable property to stand as his surety for repayment of the loan together with the interest thereon.
