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State of Telangana - Section

Section 33 in Telangana Forest Act, 1967

33. Forms and conditions of licence.

- The Government may make rules to provide for-
(a)the form and manner in which application for licence may be made;
(b)the terms and conditions which may be included in any licence and the fees for the grant of such licence;
(c)the grant of duplicate licence and the renewal of licence and fees for the same.