Section 3 in The Rajasthan Lands (Restrictions on Transfer) Act, 1976
3. Prohibition on transfer of lands acquired by State Government.
- No person shall purport to transfer by sale, mortgage, gift, lease or otherwise any land or part thereof situated in the State of Rajasthan, which has been acquired by the Government under the Rajasthan Land Acquisition Act, 11953, or under any other law providing for acquisition of land for a public purpose.
