Section 100(1) in Rajasthan Co-operative Societies Act, 1965
(1)Notwithstanding anything contained in the Transfer of Property Act, 1882, or any other law for the time being in force, no mortgagor of property mortgaged to a Land Development Bank, shall, except with the prior information in writing to the Bank, lease or create any tenancy rights on any such property:Provided that the rights of the Land Development Bank shall be enforceable against the tenant or the lessee, as the case may be, as if he himself were a mortgagor.
