Section 13 in Rajasthan Relief of Agricultural Indebtedness Act, 1957
13. Invalidity of transfer made by debtors in certain circumstances.
(1) No transfer of immovable property shall be valid if made by a debtor in respect of whose debts, proceedings are pending [under section 6 or section 6A, unless made with the sanction of the Debt Relief Court.] [Substituted and shall be deemed to have been Substituted w.e.f. 13.10.1961 vide section 10 of Rajasthan Act No. 9 of 1962 (Published in Rajasthan Gazette, Part IV-A, Ex-ord, dated 23.4.1962).](2)Every transfer of immovable property made by a debtor, in respect of whose debts a scheme has been prepared under sub-section (1) of section 11, shall be void unless made with the sanction of the Collector within whose jurisdiction, the debtor ordinarily resides or earns his livelihood. The Collector shall not sanction any transfer of such property unless he is satisfied that such transfer will not defeat the claims of any creditors, the payment of whose claims has been ordered by such scheme.
