Section 36 in The Rajasthan Land Acquisition Rules, 1956
36. Conditions under which sanction may be given for transfer of land.
- Where a Company for which land has been acquired under the Act applies, for previous sanction of the State Government for the transfer of that land or any part thereof by sale, gift, lease or otherwise, no such sanction shall be given unless ;-(i)the proposed transfer of land alongwith dwelling houses, amenities, building or work, if any, is to some other Company, or where the company is a co-operative society, such transfer is to any or all of its members, or(ii)where the land has been acquired solely for the erection of dwelling houses for workmen employed by the Company, the proposed transfer of the land alongwith dwelling house, if any, is to such workmen on their dependent heirs.
