Section 11A(iv) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(iv)The Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] may sub-lease the leased land or part thereof, for industrial purpose [including essential welfare and supporting services: [Inserted by G.S.R. 83, Dated 4-11-1991; published in Rajasthan Gazette Part 4(Ga)(I), Dated 9-1-1992, p. 153.]
