(4)Nothing in Sub-section (1) or Sub-section (3) shall apply to any transfer by way of mortgage executed in favour of any Scheduled Bank or in favour of any Bank to which the Orissa Co-operative Societies Act, 1962 (2 of 1963) applies and nothing in Sub-section (2) shall apply to a money decree obtained by any such Bank.] [Inserted vide Orissa Act No. 29 of 1976.]Note. - Transfer of any land to settle with a raiyat for agricultural purposes under a permanent lease from the Government is banned for a period of ten years from the date of such settlement except with the previous permission of the Revenue Officer in writing accompanying the documents for registration. Sub-section (3) is the exception provided for under the Act.
