Section 10(6) in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
(6)The Lessee shall have the limited owner-ship on the land leased, till the lease subsists and shall have the right of assignment only for the purpose of taking a loan of the development of the enterprise. The Lessee shall have no right to transfer/sub-lease the land.
