Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Odisha - Subsection Section 11(2) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951 (2)When the sureties, if any, whom the applicant is required to furnish, hypothecate immovable property, they shall execute a bond in Form 'D' appended hereto.
