Section 42 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
42. General restrictions on sale, gift and bequest
The sale, gift or bequest by a Khatedar tenants of his interest in the whole or part of his holding shall be void, if (a)Omitted.(b)such sale, gift or bequest is by a number of Scheduled Caste in favour of a person who is not a member of the Scheduled Caste, or by a member of a Scheduled Tribe in favour of a person who in not a member of the Scheduled Tribe.(bb)[ such sale, gift or bequest, notwithstanding anything contained in clause (b), is by a member of Saharia Scheduled Tribe in favour of a person who is not a member of the said Saharia tribe.] [Inserted by Rajasthan Act No. 18 of 1999 Published in Rajasthan Gezzete, Extra Ordinary 4 (Ka) dated 30.9.99 Page 61(1)](c)Omitted.
