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[Cites 0, Cited by 0] [Section 12(7)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(7)(iv) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970

(iv)In the case of non-payment of dues by the lessee the scheduled financial institutions to whom the allotted kind may have been mortgaged shall be free to sell/transfer the salt plot held by the lessee. Any sell/transfer of such salt plot shall not he treated as completed unless a fresh lease deed is executed by the buyer/transferee as per the provisions of these rules.]