Section 10 in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
10. Lease Deed.
(1)The allottee of land shall execute a lease deed in Form 'B' appended to these rules within 45 days from the date of allotment order.(2)The lease shall be subject to the terms and conditions provided in the lease deed.
