Section 13(6) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(6)In the case of loans to joint applicants granted under Sub-rule (3) of Rule 7 if one or more of the original applicants is absent at the time of advancing the loan, payment may be made on his behalf to a substitute, accepted as such by the other joint borrowers and the fact noted by the disbursing officer under the substitute's signature or thumb-impression.Note. - Instruments executed for the purpose of securing the repayment of a loan made or to be made under the Agriculturists' Loans Act, 1884 (XII of 1884) have been exempted from paying stamp duties vide Notification No. 19840-S-14/43-F (c), dated the 16th September, 1943.
