Section 83D(1) in The Orissa Co-operative Societies Act, 1962
(1)Every applicant for a loan to be given by a [Co-operative Agricultural and Rural Development Bank] against the creation of a charge on any land which he owns or in which he has an interest shall, on his application being granted, make a declaration in the prescribed form declaring that thereby he creates in favour of that bank a charge on such land or his interest therein, as the case may be, to secure the loan.
