Section 4 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
4. State Government may by notification, vest agriculturists not having alienable rights.
—Notwithstanding anything contained in any law for the time being in force, the State Government may, by notification in the Official Gazette, vest tenants of khudkasht, sub-tenants, holders of fragment, bhoodan holders and grantees of agricultural land under the Rajasthan Government Grants Act, 1961 not having rights of alienation in land or any interest therein with rights of alienation including the right to create a charge or mortgage on such land or interest in favour of a bank for the purpose of obtaining financial assistance from that bank without any restrictions or subject to such restrictions as may be specified in the notification.
