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

State of Rajasthan - Subsection

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

(ii)when orders of allotment are issued, the lease deed shall be signed by the Collector only after deposit Security Money by the Developer with the RREC as per the provisions of said policy.