Section 9 in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
9. Lease deed.
(1)The allottee of land shall execute a lease deed in Form-B 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.
