Section 9(4)(i) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

(i)the Lessee can make sub-lease only after taking prior permission of the Collector with the approval of the State Government;

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