Section 9(i) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(i)[ Provided that the land can be pledged as collateral security only in favour of Industrial Financial Corporation of India, Rajasthan Finance Corporation, IDBI,ICICI, LIC, IRBI, HDFC,SIDBI, EXIM, Bank. Co-operative Banks and any Public financial Institution as defined in the Public Financial Institution Act or Schedule Banks or private lending agencies subject to ensuring that the lessee has cleared all the our standing dues of the lessor and the lessee created first charge in favour of the State Government and second to the financing body or bodies.] [Inserted by Notification No. F 9(234) Rev-VI/07/20 dated 17.7.2009 (w.e.f. 2.1.1960).]
