Section 7 in The Nazool Lands (Transfer) Rules, 1956
7. Bar of alienation.
- [No Co-operative Society or the individual member of the Scheduled Castes, as the case may be, small, except with the express permission in writing of the State Government, alienate, whether permanently or temporarily, the nazool land transferred to it/ him for a period of ten years from the date they had Cooperative Society or the individual member of Scheduled Castes gets all rights title and interest in the said Nazul land. Thereafter its alienation shall be strictly restricted to the members of the Scheduled Castes only.] [Substituted vide No. 226-R-III-70/8405, dated the 28th October, 1970.][Provided that in granting permission the State Government shall have regard to the general interest of the Co-operative Society or individual member to the case may be.(1)(i)A co-operative Society or a member of Scheduled Caste to when such land has been transferred under these rules may temporarily alienate such land in favour of the Scheduled Castes Land Development and Finance station and Scheduled Castes banks for securing a loan far a view to improving this land provided the extent of them so alienated shall not exceed the proportion of the land for which price has been paid to the Government.] [Amended vide No. 6223-R-III-71/8652, dated the 20th December, 1971.](2)Where the State Government permits a co-operative society to permanently alienate the nazool land transferred to the society, the provisions of rule 4 shall not apply in respect of such land.
