Section 53(1) in The Maharashtra Agricultural Debtors Relief Act, 1947
(1)No person who is [or was] [These words were inserted by Bombay 70 of 1948, Section 21.] a party to any proceedings or award under this Act and who is indebted to a resource society or any person authorised to advance loans under section 78 of the repealed Act or section 54 of this Act on account of any loan advanced to him for the financing of crops under the repealed Act or seasonal finance under this Act, shall hypothecate or sell the standing crops or the produce of his land without the previous permission of the society or of the person, as the case may be, until such loan has been repaid in full.
