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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2)(ii) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(ii)when the order allotment are issued, the lease deed shall be signed by the Collector. only after Security Money is deposited by the Power Producer with the RREC as per the provisions of said Policy and premium as per these rules.