Section 25 in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955
25. Alienation.
(1)No grantee shall sublet or transfer any land of his grant during the period of his Ghair Khatedari tenancy.(2)Upon a Sanad for conferment of Khatedari rights having been granted, the grantee shall have full rights of transfer in respect of the land subject to the condition that the transferee or any subsequent transferee shall be bound not to use the said lands for any purpose other than that for which the grant was made to the original grantee and that he shall be deemed to have entered into a covenant with the Government for the due observance and performance of the conditions of this statement.
