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] [Entire Act] State of Rajasthan - Section Section 4 in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006 4. Requirement of Non Objection Certificate from Gram Panchayat for allotment of land. - No N.O.C. is required from Gram Panchayat for allotment of Siwai chak Land.
