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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(4)(vi) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(vi)the rights and liabilities between the Developer (Lessee) and Investor (Sub-Lessee) shall be determined among themselves and. those shall not be binding on the State Government;