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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in The Rajasthan Special Economic Zones Development Act, 2003

(1)Subject to the terms, conditions and restrictions contained in the notification appointing the Developer issued by the State Government, the Developer nay, sell, lease or otherwise transfer whether by auction, allotment or otherwise any land or building in the zone on such terms and conditions as he may think lit to impose.