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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(e) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(e)The leased plot shall be used only for the purpose of manufacture of salt, its bye-products and salt derivatives or for establishment of composite salt unit as the case may be: