(1)Notwithstanding anything contained in Section 23, no right continued under clause (c) of sub-Section (2) of Section 15 shall be alienated by way of grant, sale, lease, mortgage or otherwise, without the sanction of the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary, dated 13.8.1957).] :Provided that, when any such right is appendant to any land or house, it may be sold or otherwise alienated with such land or house.
