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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2)(v) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006

(v)where for want of deposit of security amount or otherwise the Lease Deed is not executed by the Developer in prescribed time, the priority of such Developer shall be lapsed: