Section 121 in The Ajmer Tenancy and Land Records Act, 1950
121. Grants, how far transferable.—
(1)Except as otherwise provided in sub-section (2), no grantee shall transfer by sale, mortgage, gift or otherwise his interest in a grant which is liable to resumption under the provisions of this Act.(2)No grantee shall let the whole or any portion of his holding for a term exceeding three years, or within three years of any portion of such holding being held by a sub-tenant.
