(1)Notwithstanding anything contained in any other law or in section 80, no land resumed from a tenant shall within fifteen years from such resumption be transferred by sale, gift, exchange or otherwise:Provided that such land may be sold to the tenant who on resumption had been evicted from that land, at a value to be determined by the Tahsildar.Provided further that such land may be sold by the father, the mother, the spouse, the child or the grand child of a soldier who has died while in service and who was dependent upon such soldier at the time of his death.(2)Notwithstanding anything contained in sub-section (1), it shall be lawful for a landowner to take a loan and mortgage or create a charge on his interest in the land in favour of the State Government, a financial institution, a co-operative land development bank, a co-operative society, a company as defined in section 3 of the Companies Act, 1956 in which not less than fifty-one per cent of the paid up share capital is held by the State 1962. Government or a Corporation owned or controlled by the Central Government or the State Government or both, for development of land or improvement of agricultural practices; and without prejudice to any other remedy provided by any law, in the event of his making default in payment of such loan in accordance with the terms and conditions on which such loan was granted, it shall be lawful to cause his interests in the land to be attached and sold and the proceeds to be utilised in payment of such loan.]1
