Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(iii) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951

(iii)Where sureties offer to mortgage immovable property, then their names and the nature and value of the property, and, the extent of pre-existing encumbrances thereon, if any.