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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006

(2)The lease-holder may be allowed in lease period to assign his interest to any financial institution for the purposes of taking loan for establishing or developing the Wind Energy Farm after the prior approval of the State Government.