Section 10(1) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
(1)Notwithstanding anything contained in any law for the time being in force an agriculturist who has availed himself of financial assistance from a bank by creating a charge or mortgage on land or interest therein shall not after he had availed of such assistance and so long as such assistance continues to be outstanding, cater into an agreement of sale of the land, without prior permission in writing of that bank.
