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State of Rajasthan - Section

Section 10 in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976

10. Restriction on transfer.

- Every transfer of immovable property or of any interest therein made by a scheduled debtor who is a judgment debtor of any decree referred to in sub-section (1) of Section 5, during the prescribed period, shall be void as against the holder of such decree.