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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

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

(f)That as collateral security for the repayment of the loan, with any interest and costs that may become payable in respect of the same, the immovable property specified in the 2nd schedule hereto is hereby mortgaged to Government.