Section 83A(1) in The Orissa Co-operative Societies Act, 1962
(1)Every applicant for a loan to a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.]shall make a declaration in the form prescribed by the Co-operative Agricultural Rural and Development Bank before an officer authorised by the Registrar in this behalf, on solemn affirmation that the land sought to be mortgaged is free from all encumbrances and that the mortgagor is in possession thereof and has the right to create the mortgage.
