Section 37(3) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
(3)So long as the management continues the holder of the estate shall be incompetent :-(a)to enter any contract involving the estate in pecuniary liability;(b)to mortgage, charge, lease, or alienate the property under management or any part thereof; or(c)to grant valid receipts for the rents and profits arising or accruing therefrom:Provided that nothing contained in this section shall be deemed to preclude the manager from letting and the holder from taking the whole or any part of such estate on such terms consistent with this Ordinance as may be agreed upon between the parties.
