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State of Telangana - Section

Section 34 in Telangana Forest Act, 1967

34. Power to cancel or suspend licence.

- The Divisional Forest Officer may, after recording the reasons therefor, cancel or suspend any licence granted under this Chapter, if he is satisfied that the licensee has contravened, or failed to comply with, any of the provisions of this Act or the rules made thereunder or any of the terms or conditions of the licence, after giving the licensee an opportunity of making a representation against the action proposed to be taken.