Section 51 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
51. Right in lands allotted in exchange for other lands
Notwithstanding anything contained in any law for the time being in force if the land allotted in exchange for other land in burdened with any lease, -mortgage or other encumbrance, such lease mortgage or other encumbrance shall be transferred and shall attach to such other land to, or to such part of such other land as may be specified by the Assistant Collector and thereupon, the lessee, mortgagee or other encumbrances shall cease to have any right in or against the land from which the lease, mortgage or other encumbrance was transferred:Provided that no order shall be passed under this section without giving to the persons concerned a reasonable opportunity of being heard.
