Section 3 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
3. Removal of restrictions on alienation.
Notwithstanding anything contained in any law for the time being in force any custom or tradition, it shall be lawful for an agriculturist whose rights of alienation of land or of any interest therein are restricted, to alienate the land or his interest therein, including by creation of a charge or mortgage on such land or interest in favour of a bank for the purpose of obtaining financial assistance from that bank.
