Section 31 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
31. [ Form of application. - (1) An application for a license under sub-section (8) of Section 84 of the Act shall be in Form 'S'.
(2)It shall be submitted through the Patwari of the circle in which the lands on which the trees sought to be removed are situated.] [Substituted vide Notification No. F. 2(85) Revenue(B)/1/64, dated 6-7-1965, Published in Rajasthan Gazette, Part IV-A, Extraordinary 15-7-1965.]
