Section 39 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
39. Cancellation of the licence.
- The authority competent to issue a licence under the Act may, at any time, cancel the same where -(1)the licensee contravenes any of the terms and conditions of the licence or fails to produce it for inspection in the manner required in Rule 38, or(2)it is subsequently discovered that the licensee has mis-represented facts to secure the licence.
