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 11B] [Entire Act] State of Rajasthan - Subsection Section 11B(7) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959 (7)The period of the sub-lease shall be 10 years which shall be extendable up to 5 years but such periods shall not exceed 15 years in all, in any case;
