Section 10(6)(iii) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006

[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

(iii)the sub-lease shall be permissible only for the purposes for which the land was leased out to the Lessee;

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