Section 43(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)A Khatedar tenant may transfer his interest in the whole or part of his holding in the form of usufructuary mortgage to any person but such mortgage must provide that the mortgage amount shall be deemed to be. paid off by the usufruct of the property within a specified time not exceeding five years. and in the absence of such period being specified such mortgage shall be deemed to be for five years :Provided that on or after the publication of the Rajasthan Tenancy (Pnenchrent) Act. 1970 in the official Gazette no Kharedar tenant being a member of a scheduled caste or schedule tribe shall so transfer his rights in the whole or a part of his holding to any person who is not a member of a scheduled caste or a scheduled tribe.
