Section 14 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
14. Transfer of encumbrance.
- In transferring a lease, mortgage debt or other encumbrance under sub-section (1) of section 25 the Consolidation Officer shall-(i)if the new holding is of the same market value as the original one, transfer to the new building the entire encumbrance attaching to the original:(ii)if the new holding is of a substantially greater market value than the original one, transfer to the new holding the encumbrance attaching to the original, subject, in case of a lease to the *[land holder] paying such reasonable rent in excess of the rent already payable under the lease as may be fixed by the Consolidation Officer and, in the case of any other encumbrance, subject to such reasonable reduction in the area or in the ratio of interest as may be fixed by the Consolidation Officer, having regard to the substantially better security provided by the owner of the new holding.
