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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(2) in The Maharashtra Agricultural Debtors Relief Act, 1947

(2)Any person who hypothecates or sells that standing crop or the produce of his land in contravention of sub-section (1), shall on conviction, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to Rs. 500.