Section 4 in The Rajasthan Lands (Restrictions on Transfer) Act, 1976
4. Restriction on transfer of lands in relation to which acquisition proceedings have been initiated.
- No person shall, except with the previous permission in writing of the competent authority, transfer or purport to transfer by sale, mortgage, gift, lease or otherwise any land or part thereof situated in the State of Rajasthan, which is proposed to be acquired in connection with the scheme and in relation to which a declaration to the effect that such land or part thereof is needed for a public purpose having been made by the State Government under section 6 of the Rajasthan Lan Acquisition Act, 1953 or under the corresponding provision of any other law providing for acquisition of land for a public purpose, and the State Government has not withdrawn from the acquisition under section 48 of that Act or under any such law.
