Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(10) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970

(10)The lessee shall commence manufacture of salt on the leased area within six months of the date of delivery of possession and shall see that the area does not remain idle for a continuous period of 12 months during the period of lease.