Section 49(1) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(1)No person, who is or was a party to any proceedings or award under this Act and who is indebted to a resource society or any person authorised to advance loans for the financing of crops or seasonal finance under any law, shall hypothecate or sell the standing crops or the produce of his land without the previous permission of the society, or as the case may be, of the person, until such loan has been repaid in full.
