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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(1)No power producer except Developer may be allowed to sub-lease the part of leased land Developer may sub-lease the land to the Investor subject to the provisions of these rules.