Section 17(1) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(1)Sub-section (3) of Section 69 of the Indian Registration Act, 1908 (XVI of 1908), Agriculturists' Loans Act, 1884 (XII of 1884) and send a copy of any instrument whereby immovable property is mortgaged for the purpose of securing the repayment of the loan and if any such property is mortgaged for the purpose in the order granting the loan, copy also of that order to the Registering Officer within the local limits of whose jurisdiction the whole or any part of the property so mortgaged associate and such registering officer shall file the copy or copies, as the case may be, in his Book No.1.
