Section 103(1) in Rajasthan Co-operative Societies Act, 1965
(1)Property purchased under sub-section (3) of section 106 by and the property transferred under section 122 to the Land Development Banks, may be disposed of by such banks by sale within such period as may be fixed by the Trustee, subject to the condition that such sales shall be in favour only of agriculturists eligible to hold land under the Rajasthan Tenancy Act, 1955 or any corresponding law for the time being in force, or may be leased out by them on such terms and conditions as may be laid down by the Government from time to time.
