Section 28(1) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(1)Consent for transfer of land may be given by the State Government or the officer authorised by the State Government in this behalf to the applicant if the following conditions are fulfilled:-(i)that the transferor is a person recorded as khatedar-tenant of the land in Annual Register prescribed under the Rajasthan Land Revenue Act, 1956;(ii)that the transferor has paid all the dues of the State Government in respect of land in question including price of land, land revenue, irrigation dues, rates, charges, taxes and cess-es and loans advanced or guaranteed by the State Government;(iii)that the transferor has complied with the provisions of Conditions herein contained and, in case of default, the same has been condoned or rectified in accordance with the law;(iv)that the transferor has given a declaration in writing that he shall not apply for, or lay any claim to allotment of land in Rajasthan State as landless person;(v)that the proposed transfer is otherwise legally valid and does not violate any other provision of law;(vi)that the transferee is a person eligible to secure allotment of land in accordance with the rules under the Act.
