Section 15(3) in The Tamil Nadu Bhoodan Yagna Rules, 1959
(3)[ Notwithstanding anything contained in sub-rule (1) the grantee, may with the permission of the state Board, mortgage the whole or a portion of the land vested with the grantee by the State Board, in favour of the Government, or a co-operative society, or a land development bank, or a nationalised bank or the State Bank of India and its associated banks as security for advance of financial assistance for development of such land.] [Added by G.O.Ms. No. 2160, RDLA, dated the 27th October, 1961.]
