Section 12A(1) in The Chota Nagpur Encumbered Estates Act, 1876
(1)When the possession and enjoyment of property is restored, under the circumstances mentioned in the first or the third clause of Section 12, to the person who was the holder of such property when application under Section 2 was made, such person shall not be competent without the previous sanction of Commissioner,-](a)to alienate such property, or any part thereof, in any way; or(b)to create any charge thereon extending beyond his lifetime.
