Section 27(5) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(5)The total amount of compensation payable in accordance with section 26 shall be a charge upon the holding and its produce next after the charge for rent and revenue in respect thereof and no tenant of Khudkasht or sub-tenant who acquire Khatedari rights and rights in improvements under section 19 shall be competent to alienate his holding or any part thereof unless and until the total amount ,of compensation as aforesaid shall have been paid up in full.Provided that such tenant or sub-tenant may alienate the whole or any part of his holding in accordance with the provisions of section 43 primarily for the purpose of the payment of such compensation, whether or not accompanied with any other purpose.
