Section 5(1) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(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.
