Section 5A(1) in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
(1)Notwithstanding anything contained in clauses (5), (6) and (7) of rule 5 of these rules, where an allottee has transferred the land allotted to him under these rules in contravention of the provisions of these rules, the Sub .Divisional Officer in consultation with Advisory Committee on receipt of declare are such transfer valid, after holding such enquiry as he deems proper subject to payment of all dues of the State Government by the transferee and, on payment of 25% of market price from purchaser of land with a penalty @ Rs. 1000/-and Rs. 500/- per bigha for irrigated and un-irrigated land respectively-Provided that 50% of the above price shall be leviable from S.C., S.T. and BPL allottees.
