Section 14(2) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
(2)All Lands allotted for establishment of Wind Farms and lease deeds executed therefore, with any Developer under and in accordance with the administrative decision or otherwise shall except in the matters which are repugnant or inconsistent to these rules, be deemed to have been allotted and executed under and in accordance with the provisions of these rules.Form - A(See Rule 3)Application Form for Submitting Proposals under the Policy for Promoting Generation of Electricity through Non-Conventional Energy SourcesI. Company Details
