Section 103 in Rajasthan Co-operative Societies Act, 1965
103. Right of Land Development Bank to buy mortgaged property.
(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.(2)Nothing contained in any law for the time being in force fixing the maximum limit of agricultural holdings shall apply to the acquisition or holding of land by the Land Development Banks under this section.
