Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006

(1)Wind Farm shall be set up within a period of 2 years from the date of allotment of land, failing which the land shall revert back to the State Government unless the period of two years is extended by the State Government under sub-rule (2).