Section 8(1) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(1)When the applicant possesses a transferable interest in immovable property of value sufficient to secure the whole amount that may become payable in respect of the loan he shall ordinarily be required to mortgage such interest or a sufficient portion thereof to Government as security for repayment of that amount, but the officer granting the loan may instead require or accept other good security.
