Section 27(1) in The Bonded Labour System (Abolition) Ordinance, 1975
(1)If the corporation is satisfied, for reasons to be recorded by it in writing, that land-holder is unable to raise an ordinary loan, it, may grant to such land- holder a special loan;Provided that if a land-holder holds any land in excess of the ceiling prescribed by the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973), which excess land is liable to be surrendered under that Act and the land holder produces a certificate to that effect from any Authorised Officer appointed under that Act, the corporation may grant him a special loan in respect of such excess land, even without its being satisfied that he is unable to raise an ordinary loan.
