Section 3 in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.
3. Removal of restrictions on alienation.-
Notwithstanding anything contained in any law for the time being in force or any custom or usage having the force of law, it shall be lawful for an agriculturist to alienate the land or his interest therein whether or not a charge or mortgage is subsisting on such land or such interest, by creation of charge or mortgage of such land or interest therein in favour of a credit agency as security for the financial assistance given to him by such credit agency.
