Section 39(3) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(3)Notwithstanding anything contained in any other law for the time being in force,- no lessee shall, on or after the appointed day and before the date on which thenar lies t deposit as aforesaid is made, sell, mortgage, lease or otherwise assign or alienate any of his immovable property, and any transaction of the nature hereby prohibited shall be void and inoperative and shall not confer or take away any right whatever on or from any party to the transaction.
