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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(5) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006

(5)The Developer may be allowed to sub-lease the part of leased land on such terms and conditions as may be mutually agreed upon between the Developer (Lessee) and Investor (Sub-Lessee) subject to the provisions of these rules.