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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(c) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(c)"DLC" means the committee constituted by the State Government for a District from time to time under clause (b) of sub-rule (1) of rule (2) of the Rajasthan Stamp Rules 2004.