Section 24 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
24.
Security of a person who has himself taken loan or is in arrears of rent shall not be accepted; provided than in special cases the officers granting a loan may, for reasons to be recorded, accept the security of a person or persons who has or have taken a loan or loans, if such officer is satisfied that it in the interest of agricultural operations to grant a loan and that the loan will be repaid without difficulty.Sanction of loans
