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State of Rajasthan - Section

Section 11 in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006

11. Lease deed.

(1)The allottee of land shall execute a lease deed in Form 'B' appended to these rules within 45 days of allotment order.
(2)The lease shall be subject to the terms and conditions provided in the lease deed.