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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(4)(iv) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(iv)sub-lease period shall not exceed the remaining period, of the original or renewed lease period, as the case may be;