Section 33A(3) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
(3)Nothing in this rule shall prevent the issue of fresh license where a license has expired before the removal of the trees covered by the license; provided that the issue of a fresh licence shall in all respects be governed by these Rules.] [Substituted added and deleted vide Notification No. F. 2(185) Revenue/B/1/64, dated 6-7-1965, Published in Rajasthan Gazette, Part IV-C, Ordy, dated 15-7-1965.][34. x x x] [Omitted by Boards Notification No. 5085/B.R., dated 7-5-1958, Published in Rajasthan Gazette, Part IV-C, dated 29-5-1958.].[35. x x x] [Substituted added and deleted vide Notification No. F. 2(185) Revenue/B/1/64, dated 6-7-1965, Published in Rajasthan Gazette, Part IV-C Ordy., dated 15-7-1965.],
