Section 34(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)No fragment shall be transferred except to a land-owner of a contiguous Chaka:Provided that a fragment may be mortgaged or transferred in favour of the State Government, a co-operative society, a scheduled bank within the meaning of the Reserve Bank of India Act, 1934 (2 of 1934) such other financial institution as may be notified by the State Government in that behalf as security for the loan advanced by such Government, Society, Bank or Institution, as the case may be.
