Section 5(1) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(1)After the issue of a notification under sub-Section (1) of Section 3, no right shall be acquired in or over any land in an estate affected thereby except by succession or under a grant or contract in writing made or entered into by or on behalf of the State Government and no fresh clearings for cultivation of for any other purpose shall be made in such land by or on behalf of the holder of such estate otherwise than in accordance with rules made by the State Government in this behalf.
