Section 23(3) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(3)The State Government may, by general or special order published in the Gazette, declare that such portion of the produce referred to in sub-section (1), or raw material required to maintain the income generating activity involved as may appear to the State Government to be necessary for the purpose of providing until the next harvest for the due cultivation of the land or till completion of current cycle of production for the support of the loanee and his family, shall be exempted from liability to distraint and sale under this Act.
