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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

State of Rajasthan - Subsection

Section 33A(2) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

(2)The period of the license shall be determined by the licensing authority with due regard to the number of trees to be removed, the area to be cleared and the labour involved, and no renewal of the licence shall be permitted.