Section 83D(4) in The Orissa Co-operative Societies Act, 1962
(4)Notwithstanding contained in any law for the time being in force an applicant who has availed of a loan from a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act 23 of 1994 Section 5.] by creating a charge on land or interest therein, shall not, so long as the loan continues to be outstanding, lease out. or create any tenancy right on such land or interest without prior permission in writing of the bank.
