Section 28 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
28.
The fast that the applicant is in arrears of rent or of a previous loan is not by itself sufficient reason for refusing a loan if the security offered is otherwise satisfactory [Loans in such cases may be given if the applicant has been repaying the instalments of the previous loan regularly] [Substituted by notification No. F. 3(13)/II/53 date 8.3.60, published in Rajasthan Gazette, Part IV-C, 14.7.60.]
