Section 15(6) in The Haryana Ceiling of Land Holdings Act, 1972
(6)Notwithstanding anything contained in sub-section (5) the allottee shall be competent to mortgage or create a charge on the land allotted to him for raising loan from any co-operative society, bank, scheduled bank or any corporation owned or controlled by the Government, for the purpose of making improvements in the land and for other agricultural purposes.] [Substituted by Act No. 29 of 1987.]
