(v)[ He shall either deposit cash security or furnish security by way of mortgage of immovable property owned by any other person in the village to the State Government equal to the amount by which the immovable property owned by him falls short of the land revenue recoverable by him.] [Substituted vide Haryana Notification No GSR 19/PA17/1887/s.28/Amd/71 dated 6.4.1984.]
