Section 58 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
58. Alienation of standing crops, etc. before re.
- payment of loan prohibited-(1) No person, who is or was a party to any proceedings or award under this Act, and who is indebted to any person authorised to advance loan under Section 59 of this Act on account of any loan advanced to him under this Act, shall hypothecate or sell the standing crops or the produce of his land without the previous permission of the person, until such loan has been repaid in full.(2)Any person who hypothecates or sells the standing crop or the produce of his land in contravention of sub-Section (1), shall, on conviction, be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to rupees 500.(3)No criminal Court shall take cognizance of any offence under this section except on the complaint in writing of the Chairman of the Board before which the proceedings were held, or which made the award.
