Section 17(10) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(10)[ Alienation. - Not to transfer or attempt to transfer, without previous sanction in writing of the [State Government or an officer authorised in this behalf by the State Government] [Substituted by Notification No. F. 4(6) Revenue/Col./83, dated 21.02.1983-Rajasthan Gazette, Part IV-(C), dated 03.03.1983, page 746.], any right, title or interest in or possession of, the whole or any part of the said lands or sub-let the same or create or attempt to create any charge thereupon, till khatedari rights, on the said lands, have accrued to the grantee and the provisions of section 13 of the Act have been complied with.]
