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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(b) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(b)[ "Developer" means a person who develops, and/or maintains Wind Farms, Wind Power Plant, Solar Parks and Solar Power Plant and also creates and/or maintains common infrastructure facilities for above units;] [Substituted by Notification No. G.S.R. 18, dated 6.8.2014 (w.e.f. 18.6.2007).]