(4)that the aforesaid land-(a)is not owned by two or more persons as co- owners/that the land is owned jointly by.............are jointly making this declaration ;(b)is not subject to mortgage or any encumbrances whatsoever/subject to mortgage and this declaration is made jointly be the mortgagor.............(name and address) and the mortgagee...........(name and address);(c)is not hypothecated as security for any Government loans or any other Government dues directly or indirectly ;(d)is not/is held under a grant, lease or assignment from the State Government without permanent rights and the previous approval of the State Government is attached herewith ;(e)is not in arrears in respect of land revenue, local rates other dues to the Government ;
