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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(3) in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010

(3)If the Competent Authority is not satisfied, it may, after giving a reasonable opportunity to the applicant of being heard and after recording the reasons refuse to grant the licence and furnish a copy of its order to the applicant.