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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2)(iii) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006

(iii)the power producer shall initiate activities on the identified/allotted land only after the Lease Deed is executed.