Section 34(2) in The Orissa Co-operative Societies Act, 1962
(2)Any member owing any land or other immovable property or having interest in any land or in such property, who applies to the Society for a loan, shall make a declaration in the prescribed form declaring that thereby he creates in favour of the Society, a charge on such land or other immovable property or his interest in any such land or property, as the case may be, to secure the loan to be granted to him by the Society including the interest thereon.
