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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(6)(vi) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006

(vi)the rights and liabilities between the Developer (Lessee) and- investor (sub-Lessee) shall be determined among themselves and those shall not be binding on the State Government.