Section 13(2) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(2)Every transfer of immovable property made by a debtor, in respect of whose debts a scheme has been prepared under sub-section (1) of section 11, shall be void unless made with the sanction of the Collector within whose jurisdiction, the debtor ordinarily resides or earns his livelihood. The Collector shall not sanction any transfer of such property unless he is satisfied that such transfer will not defeat the claims of any creditors, the payment of whose claims has been ordered by such scheme.
