Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13(11)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

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

(e)In case of transfer of the land without permission of the Sub Divisional Officer, no right shall accrue to the transferee, who shall liable be to be summarily ejected under section 91 of the Rajasthan Land Revenue Act and such transfer shall be null and void and shall not be enforceable.