M.P. Singh, J. - (1.) Section 42 of the Rajasthan Tenancy Act provides for restriction of sale, gifts and bequest by a khatadar tenant of his interest in the whole or part of his holding. Such a transfer shall be void if such a sale gift or bequest is made by a member of the Scheduled Caste in favour of a person who is not a member of the Scheduled Caste or by member of the Scheduled Tribe in favour of a person who is not a member of scheduled tribe.
(2.) The object of section is to bring reform economically, socially and also to protect the khatadar tenant.
(3.) Petitioners, who are not Scheduled Castes, purchased 12 bighas and 11 biswas of land from the father of respondents Nos. 2 and 6, who were scheduled caste. Such a sale deed was void in view of Section 42 of the Rajasthan Tenancy Act.;