Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act] State of Rajasthan - Subsection Section 13(2)(iv) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006 (iv)the allotment of land shall be cancelled if power project is not completed within the time frame specified above in rule 8.