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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(g) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(g)The lessee shall commence manufacturing of salt on the leased plot within a period of twelve months from the date of handing over of possession and shall ensure that the area does not remain idle for a continuous period of one year anytime during the period of lease.