Section 11A(vi) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(vi)The periods of the sub-leases by the Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] shall be determined by it, but shall not exceed 99 years, in all, in any case;
