(1)Notwithstanding anything contained in section 20, no right continued under section 14 shall be alienated by way of grant, sale, lease, mortgage or otherwise, without the sanction of the State Government:Provided that, when any such right is appendant to any land or building it may be sold or otherwise alienated with such land or building without such sanction.(2)The benefit of any right continued under section 14 shall not in any case be leased, sold or bartered except to the extent defined by the order recorded under that section or under section 16, and any such lease, sale or barter shall be void.(3)Any person leasing, selling, or bartering the benefits of any right continued under section 14 in contravention of sub-section (2) shall, on conviction, be punishable with fine which may extend to one thousand rupees.
