Section 22 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
22. [
Encumbrances on property pledged shall be ascertained from the Patwari and [from the Sub-registrar.] [Sub for the expression- the Lamberdar; as also from the Sub-Registrar by item 6 of the Amending Rules vide Notification no. F6 (5) Rev./C/65 dated 30-10-1969. GSR 105 Published in Rajasthan Gazette, Part IV-c dated 7-1-1970 at page 227-228.] The amount of all encumbrances must be deducted from the valuation of the property hypothecated. The value of the security offered shall be at least one-third more than the amount of the loan given.] [[substituted-Vide Notification F.7(17)Rev. DIG. R-1/61, dated 7- 10-61. R.G.G. IV-C, Ord. dated 4-1-1962 (Hindi Version). [Explanation.- In the case of a lapdless person, as defined in clause (iii) of ride 2 of the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1957, to whom land is allotted under the aforesaid rules, a loan may be granted against the security of the land so allotted.]
