Section 7A(i) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(i)no transfer of an estate liable to acquisition under this Act or part thereof made by the landowner on or after the date of commencement of this Act and before the date of vesting, whether by way of sale, mortgage, gift, exchange, lease, assignment, surrender, bequest, creation of trust or otherwise, shall be recognised for any purpose of this Act and the estate or part so transferred shall be deemed to continue to vest in the landowner:
