Section 20(1) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(1)The allotment of plot shall be made by way of lease for a period of twenty years in the first instance, renewable for a further period of every ten years at a time by the General Manager, District Industries Centre, in case of open area and by Director/Commissioner in case of reserve area. The lessee shall have to pay rent at prevailing rates at the time of renewal.
