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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(1)The power producer shall initiate activities on the allotted land only after the execution of the lease deed. The allotment of land shall be liable to be cancelled if power project does not start comMercial operation within the time prescribed in rule 7.