Section 97 in The Orissa Co-operative Societies Act, 1962
97. Mortgagor's power to lease.
(1)Notwithstanding anything contained in the Transfer of Property Act, 4 of 1882 or any other law for the time being in force, a mortgagor shall not grant a lease of the mortgaged property for a period exceeding five years.(2)Any lease granted in contravention of Sub-Section (1) shall be void.
