(1)Notwithstanding anything contained in Section 23, no right continued under clause (c) of sub-Section (2) of Section 15 shall be alienated by way of grant, sale, lease, mortgage or otherwise, without the sanction of the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary, dated 13.8.1957).] :Provided that, when any such right is appendant to any land or house, it may be sold or otherwise alienated with such land or house.(2)No timber or other forest produce obtained in exercise of any such right shall be sold or bartered except to such extent, as may have been admitted in the order demanded under Section 14.
