Section 7A(iii) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(iii)any agreement made by a landowner with any other person on or after the commencement of this Act for transfer of his estate liable to acquisition under this Act or part thereof or for relieving, whether in whole or in part, a tenant from liability for payment of rent of any land comprised in his estate shall be and is hereby declared to be null and void.
