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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(9)(iv) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(iv)In any other case, transfer of lease from the original allottee shall be permitted only after three years by the lessor for a remaining period if, the transferee pays Rs. one thousand per hectare or part thereof and makes an application to this effect along with the consent of the original allottee(s) and a fresh lease deed will be executed for the remaining period.