Section 196(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)A grove-holder shall have the right to transfer the whole or a part of his holding by sale, gift or mortgage and the restrictions imposed on such transfers by Khatedar tenants shall not apply :Provided that, in the case of a transfer by mortgager such transfer shall be in the form of a usufructuary mortgage for a period not exceeding twenty years and the provisions of sub-section (2) and (3) of section 43 shall apply thereto.
