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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(4)(ix) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(ix)[ sub-lessee may only once transfer his interest in the sub-lease to another investor, subject to prior approval of R.R.E.C. On such transfer the sub-lessee deposit fifty percent of the prevailing market value of land in Government account after deducting the price charged by the lessee under sub-rule (2). The transferee shall pay fifty percent additional lease rent.] [Substituted by Rajasthan Notification No. G.S.R. 151, dated 22.2.2016 (w.e.f. 18.6.2007).]