Section 14 in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959
14. [ [Added vide Orissa Gazette Part III/18.8.1967.]
The assets to be mortgaged under Sub-section (1) of Section 6 by a displaced person shall be in Form IV and the same is to be taken duly attested by two witnesses and also presented for registration.][Form I] [Substituted vide Orissa Gazette Part III/18.8.1967.]Under the Orissa Displaced Persons (Rehabilitation Loans) Act, 1955[To be executed by the recipient of Agricultural Loan](To be registered)I................... son of/daughter of/wife of.................. by profession .............of village/Town.............. P.S..................... District............. (East Pakistan) at present residing at................ Mouza.................. District ................. Orissa State.................... do by signature/ thumb impression hereby execute this receipt and bond and do agree that I shall be firmly, bound to the Governor of Orissa by the terms and conditions hereinafter mentioned.I hereby declare that I have not received any other loan from Government under the rehabilitation scheme up-to-date except a loan of Rs................ from the.............. and I hereby acknowledge that I have on this.............. day of............. 19......received from the Government of Orissa through the District Magistrate................. a sum of Rupees................ and/or articles detailed in Schedule I below valued at Rs.................. as loan for the purpose of my rehabilitation to be expended on-(i)purchases of bullocks, seeds, fertilizers, manures, tools and implements,(ii)improvement of land,(iii)maintenance of myself and family.The loan shall be expanded on agricultural purpose for the pursuit of profession as agriculturist which profession intends to pursue for gainful purpose in.................. and purchase of article given in Schedule II hereto annexed :I hereby agree, acknowledge and accept the aforesaid loan upon the following conditions :
