Section 7(d) in The Bihar and Orissa Natural Calamities Loans Rules, 1934
(d)When an applicant gives a security for the repayments of a loan any immovable property (other than a damaged building or the land on which it stands or a building to be constructed or the land on which it will be constructed) he shall sign that portion of Form B which provides for the particulars of security given by an applicant.
