Section 4(1) in The U.P. Agricultural Credit Act, 1973
(1)It shall be lawful for an agriculturist to create a charge on the movable property owned by him or in the crops raised by him, standing or otherwise, or other produce from land cultivated by him, to the extent of his interest therein in favour of a bank to secure financial assistance from that bank notwithstanding that he may not be owner of the land [on and from which such crop or produce is raised.] [Substituted by U.P. Act 19 of 1975, vide Section 4 (a) (w.e.f. 31-3-1975), for the words "on and from which the crop is raised"]
