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

State of Rajasthan - Subsection

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

(a)The allotment of the plot shall be made by way of lease for a period of twenty years in the first instance, renewable for a further period of ten years at a time.