Section 2(6) in The Maharashtra Agricultural Debtors Relief Act, 1947
(6)[ "financing of crops" means advancing of loans for the raising of crops during the ploughing season or later for ploughing, sowing, harrowing, weeding, harvesting, purchase of seeds, manure or for such other purposes as may be prescribed, such loans being repayable during the season when the crops for which the loans were advanced are harvested] [This clause was substituted for the original, by Bombay 70 of 1948, 2(4).];
