Section 8 in The Rajasthan Land Revenue (Allotment and Conversion of Lands for the Construction of Seed Godowns) Rules, 1965
8. Construction to be in conformity with the bye-laws.
- The construction of the [seed godown] [G.S.R. 78, Dated 31-10-1983; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 29-12-83, page 272.] shall be subject to building bye-laws of the village Panchayat.[Form A] [G.S.R. 110, Dated 2-1-1976; published in Rajasthan Gazette Extraordinary Part IV(Ga(I), Dated 3-1-76, page 623.][See Rule 5(v)]Lease DeedThis lease deed made on the............day of...........between the Governor of this State of Rajasthan (hereinafter called the Lessor' which expression shall unless excluded by subject or context, include his successors in office and permitted assigns) of the one part and (Name and address of the [eligible] [G.S.R. 78, Dated 31-10-1983; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 29-12-83, page 272.] Co-operative Society)............(hereinafter called 'the Lessee' which expression shall, unless excluded by subject or context include its successor and assigns of the other part.Whereas the lessee has applied to the Lessor for allotment of unoccupied Government land, prescribed in the Schedule hereto for the purpose of construction of seed stores. And whereas the Lessor agreed to grant the lease of the said land to the lessee for a period of 99 years on the terms and conditions hereinafter appealing.Now This Deed Witnesses As Follows-
