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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006

(2)The lease holder shall have to remove all structures and installations from the land at his own cost and upon his failure to do so, the collector shall have power to do so and to dispose of the same and recover the expenses of so doing from the Developer or Investor or both.