Section 7(1) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(1)Notwithstanding anything contained in any law, no transfer of an estate or part thereof made by the Zamindar or Biswedar on or after the first day of January, 1953, by way of sale or gift or by making a grant or by way of lease for a non- agricultural purpose shall be recognized for any purpose of this Act and the estate or part so transferred shall be deemed to continue to vest in the transferor, if such transfer is established to have been made not in good faith and in the normal course of management but in anticipation of the abolition and acquisition of Zamindari and Biswedari estates:Provided that nothing in this sub-section shall apply to any sale made under order of a court in execution of a decree or order for payment of money.
