Section 13(4) in The Orissa Bhoodan and Gramdan Rules, 1972
(4)All alienations by way of mortgage, sale, lease, exchange, gift, bequest or otherwise of lands granted under the provision of this Act shall be void and inoperative :Provided that the grants may for the purpose of incurring a loan for reclamation, cultivation or improvement of the land, mortgage the same with the State Government or any Co-operative Society subject to such loan being recoverable as arrears of land revenue.
