1 [17. Licences for planting or replanting.-- (1) No person shall plant or replant rubber except under and in accodance with the conditions of a special licence issued by the Board. (2) A licence issued under this section shall specify the area in which rubber may be planted or replanted and the period for which the licence shall be valid. (3) No licence issued under this section shall be transferable except with the land to which it relates.]Open in Lexace · Ask the AI about this section
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