Section 35 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
35. Recovery of loans and advances given by the purchaser to the contract farming producer.
- The loans and advances given by the purchaser to the contract farming producer can be recovered from sale proceeds of the produce in accordance with the procedure and manner as may be prescribed and in no case, be realised by way of sale or mortgage or lease of the land regarding which the agreement has been entered into.
