Section 3 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
3. Right of agriculturists to alienate land or interest therein for obtaining financial assistance from bank.
- Notwithstanding anything contained in any law for the time being in force or any custom or usage to the contrary, it shall be lawful for an agriculturist to alienate the land or his interest therein, including by creation of a charge or mortgage on such land or interest in favour of a bank for the purpose of obtaining financial assistance from the bank.
