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State of Telangana - Section

Section 10 in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010

10. Return of Licence.

- On the expiry of the period of validity specified in a licence or on receipt of an order suspending or cancelling the licence, the licensee shall return the licence to the competent authority:Provided that such authority may, after receipt of such licence, give such reasonable time as it thinks fit to the owner to enable him to wind up his horticulture nursery or otherwise.