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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Rajasthan - Subsection

Section 12A(ii) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(ii)The premium to be charged for the allotment of government land for setting up and developing Solar Park shall be equivalent to 25% of the DLC of the same class of agricultural land in the vicinity and shall be determined accordingly;