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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(1)After receiving the proposal from the District Collector under sub-rule (5) of rule 3, allotment of land for setting up of Renewable Energy Power Plant may be made by the State Government.