Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11A] [Entire Act] State of Rajasthan - Subsection Section 11A(i) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959 (i)The land shall be allotted on lease hold basis for a period of 99 years:
