Section 6(2) in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
(2)The land for agro-processing and agri-business enterprises shall be initially allotted on lease hold basis for a period of 15 years from the date of allotment and the period of lease may be renewed by the State Government for a further period of 15 years, upon the recommendation of the Committee.
