Section 19 in The Bihar and Orissa Natural Calamities Loans Rules, 1934
19.
A joint application for loan by several affected owners binding themselves to the State Government jointly and severally for the repayment of the whole amount of the loan shall be presented to the Collector either direct, or through any subordinate officer specified by the Collector by a written order, in Form A-3, annexed to these Rules, copies of which shall be supplied free of charge to intending joint applicants.
