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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(9)(vi) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(vi)The lease deed can be mortgaged in favour of any bank/financial institution (State or Central) for obtaining loan for the development of allotted plot. In case of sale of such mortgaged plot by banks/Financial institutions the lease shall be transferred/ renewed from the date of handing over possession to the purchaser for remaining lease period. The period of possession of financial institutions shall be treated as possession of lessor and no lease rent/late fee shall be leviable for this period.