Section 2(8) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(8)"financing of crops" means advancing of loans for the cultivation of crops during the ploughing season, or later for ploughing, sowing, harrowing, weeding, harvesting, purchase of seeds, manure or bullocks or for such other purposes and repayable during such periods (not exceeding five years from the date on which a loan is advanced,as may be prescribed;
