Section 7A in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
7A. Non-recognition of certain transfers and agreements.
- Not withstanding anything contained in any law of judgment, decree or order of a court to the contrary,-(i)no transfer of an estate liable to acquisition under this Act or part thereof made by the landowner on or after the date of commencement of this Act and before the date of vesting, whether by way of sale, mortgage, gift, exchange, lease, assignment, surrender, bequest, creation of trust or otherwise, shall be recognised for any purpose of this Act and the estate or part so transferred shall be deemed to continue to vest in the landowner:(ii)all transfers of an estate liable to acquisition u rider this Act or part thereof of the nature referred to in clause (i) made by the land owner on or after the date of vesting shall be null void: and(iii)any agreement made by a landowner with any other person on or after the commencement of this Act for transfer of his estate liable to acquisition under this Act or part thereof or for relieving, whether in whole or in part, a tenant from liability for payment of rent of any land comprised in his estate shall be and is hereby declared to be null and void.
