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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(7) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(7)The lease-holder in the lease period, may assign his interest to any financial institution for the purposes of taking loan for establishing or developing the Renewable Energy Power Plant, such assignment shall be subject to first charge of the Government.