Section 11 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
11. Transfer of fragment.
- The person referred to in the preceding section, shall, in the first instance, offer the fragment for sale to the landholders and tenants of contiguous survey numbers or recognised sub-divisions of survey numbers, and, in case of their refusal to purchase for the price as determined under the last preceding section, may transfer it to the State Government for the purpose of the State on payment by it of such price as aforesaid to such persons possessing interest therein as the Collector may determine, and thereupon the fragment shall vest absolutely in the State Government for the purpose of the State, free from all encumbrances;Provided that nothing contained in this section or in section 10 shall debar any owner of a fragment from making its transfer to any tenant of a contiguous survey number with the prior sanction of the Collector on such terms, as may be agreed to between such owner and tenant.
