Section 20(9) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(9)The lessee shall not in any way transfer, sublet, mortgage, sell, gift or in any other way alienate the area or any portion thereof except in the following conditions and in the following manner:(i)In the event of death of the lessee the allotting authority shall permit transfer of lease to the legal heir(s) of the lessee.(ii)In case of any registered partnership firm the share of any partner on his death or retirement will divest as per provisions of Indian Partnership Act, 1932 and Rules made thereunder from time to time or as per registered partnership deed without any fees by Competent Authority.(iii)In case of any registered partnership firm, a new partner(s) is added, the same shall be permitted on payment of fee of Rs. one thousand per hectare or part thereof.(iv)In any other case, transfer of lease from the original allottee shall be permitted only after three years by the lessor for a remaining period if, the transferee pays Rs. one thousand per hectare or part thereof and makes an application to this effect along with the consent of the original allottee(s) and a fresh lease deed will be executed for the remaining period.(v)The division shall be permitted on the request by the Allotting Authority subject to payment of a fee of Rs. one thousand per hectare on total holding. Subject to condition that after division no part shall be of less than four hectare, other conditions shall remain same and fresh lease deed shall be executed for remaining period.(vi)The lease deed can be mortgaged in favour of any bank/financial institution (State or Central) for obtaining loan for the development of allotted plot. In case of sale of such mortgaged plot by banks/Financial institutions the lease shall be transferred/ renewed from the date of handing over possession to the purchaser for remaining lease period. The period of possession of financial institutions shall be treated as possession of lessor and no lease rent/late fee shall be leviable for this period.
