(1)Notwithstanding anything contained in Section 32, no right admitted by an order passed under Section 21 shall be alienated by way of grant, sale, lease, mortgage or otherwise, without the sanction of the [State] [Substituted by A.L.O.] Government:Provided that, when any such right is appendant to any land or house, it may be sold or otherwise alienated with such land or house.(2)No timber or other forest produce obtained in exercise of any right shall be sold or bartered except to such extent as may have been admitted in the order recorded under Section 24.
