Section 62(1) in The Hyderabad Agricultural Debtors Relief Act, 1956
(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 loans under section 63 of this Act on account of any loan advanced to him for the financing of crops or seasonal finance 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.
