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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(5) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006

(5)Every Developer/Investor shall abide by all the terms and conditions imposed by the Department of Energy, Government of Rajasthan in accordance with the Law relating to electricity for the time being in force or any other directions given by the Rajasthan State Electricity Regulation Commission.