Section 5(1) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974
(1)It shall be lawful for an agriculturist to create, by way hypothecation or otherwise, a mortgage of or a charge on,-(a)movable property, owned by him; or(b)crops standing or otherwise, raised by him on his own land or land held by him as a tenant including other produce raised by him on such land to the extent of his interest in such crops or produce,in favour of a credit agency as security for the financial assistance given to him.
