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

State of Rajasthan - Subsection

Section 10(3) in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011

(3)Lessee shall have limited rights in the land allotted to him for the purpose of setting up agro-processing and agri-business enterprises/captive production and consumption for agro processing and agri-business projects