Section 15 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
15. Hypothecation or mortgage of interest in land.
- An allottee may, with the permission of the Collector or any officer authorised by the Government in this behalf, hypothecate or mortgage his interest in the whole or part of the land allotted to him under these rules for the purpose of obtaining loan from the State Government or a Land Development Bank as defined in the Rajasthan Co-operative Societies Act, 1965 (Act 13 of 1965) or a Co-operative Society registered or deemed to be registered as such under the said Act or any Scheduled Bank or any other institution notified by the State Government in that behalf.
