Section 5(1) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
(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 may make a declaration in accordance with the form set out in the Schedule or as near there to as circumstances permit, declaring that thereby he creates in favour of the bank, a charge on such land or his interest therein or other immovable property, as the case may be, to secure the financial assistance provided to him by the bank.
