Section 100(2) in Rajasthan Co-operative Societies Act, 1965
(2)Where land mortgaged with possession to a Land Development Bank, is in the actual possession of a tenant, the mortgager or the Land Development Bank shall give notice to the tenant to pay rent to the Land Development Bank during the currency of the lease and the mortgage and on such notice being given, the tenant shall, notwithstanding anything contained in any law for the time being in force, be deemed to have attorned to the Land Development Bank.
