Section 5 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
5. Creation of charge on land in favour of bank by declaration.
(1)Where an agriculturist creates a charge on land, or any other immovable property which he owns or in which he has an interest in respect of any financial assistance given to him by a bank, he shall make a declaration in the form prescribed declaring that thereby he creates, in favour of the bank, a charge on such land or his interest therein, or on other immovable property, as the case may be, to secure the financial assistance given to him by the bank.(2)A declaration made under sub-section (1) may be varied from time to time by the agriculturist with the consent of the bank in whose favour the declaration has been made. Such variation shall take effect from such date on which the variation, if it had been an original declaration, would have effect under Section 8.
