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State of Rajasthan - Section

Section 40A in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

40A. [ Form and register of licenses. - A licence shall be in Form 'SS' and a register of licenses in the same form shall be maintained and kept up-to-date at each Sub-Divisional Office.] [Substituted and Inserted vide Notification No. F. 2(85) Revenue/(B)(1)/64, dated 6-7-1965, Published in Rajasthan Gazette, Part IV-C, Ordy., dated 15-7-1965.]