Section 200 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
200. Restrictions on the transfer or succession of Ijara or Theka
(1) The interest of an ljaradar or Thekadar:(i)shall not be transferable in execution of a decree or order of any court; or(ii)save as provided by the terms of the Ijara or Theka, shall not be otherwise transferable or be heritable.(2)Where the interest of an Ijaradar or Thekadar is heritable it shall devolve according to the personal law applicable to him.
