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[Cites 0, Cited by 0] [Section 13(11)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(11)(d) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(d)The allotment of the allottee can be transferred in whole or in part to a person of eligible category with the prior permission of Sub-Divisional Officer and subject to the same terms and conditions. In a case where a loan has been taken by hypothecation of tree/land, the transfer of such land shall be done only with the prior approval of the concerned financial institution and subject to the continuance of the subsisting charge on the land tree hypothecated to the financial institution.