Section 26 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
26. Transfer of rights of landholder and tenants in holdings.
- Notwithstanding anything contained in any law for the time being in force, the rights and liabilities of landholders and tenants in their holdings shall for the purpose of giving effect to any scheme of consolidation affecting them be transferred by exchange or otherwise and no person shall be entitled to object to or to interfere with any transfer made for the said purpose.
