Section 8(2) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(2)When the applicant does not possess a transferable interest in immovable property, sufficient for the purposes of security, he shall be called upon to procure some person or persons possessing a transferable interest in immovable property of value sufficient to secure the whole amount, to become his surety or sureties for the repayment of his loan with costs, if any, for recovery of such loan and if necessary, with interest in case of default.
