Section 100 in Rajasthan Co-operative Societies Act, 1965
100. Restrictions on Leases.
(1)Notwithstanding anything contained in the Transfer of Property Act, 1882, or any other law for the time being in force, no mortgagor of property mortgaged to a Land Development Bank, shall, except with the prior information in writing to the Bank, lease or create any tenancy rights on any such property:Provided that the rights of the Land Development Bank shall be enforceable against the tenant or the lessee, as the case may be, as if he himself were a mortgagor.(2)Where land mortgaged with possession to a Land Development Bank, is in the actual possession of a tenant, the mortgager or the Land Development Bank shall give notice to the tenant to pay rent to the Land Development Bank during the currency of the lease and the mortgage and on such notice being given, the tenant shall, notwithstanding anything contained in any law for the time being in force, be deemed to have attorned to the Land Development Bank.
