Section 25(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(1)If any holding brought under the scheme of consolidation is burdened with any lease, mortgage, or other encumbrance, such lease, mortgage or other encumbrance shall be transferred and attached to the holding allotted under the scheme, to the landholder or tenant, as the case may be,of the first, mentioned holding or to such part thereof as the Consolidation Officer, subject to any rules that may be made under section 44, may have determined in preparing the scheme, and thereupon, the lessee, mortgagee or other encumbrancer, as the case may be shall cease to have any right in or against the holding from which the lease, mortgage or other encumbrance has been transferred.
