Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of West Bengal - Subsection Section 19(3) in New Town Kolkata Planning Area (Building) Rules, 2014 (3)If the partial occupancy is refused under Sub-Rule- (2), the Sanctioning Authority shall communicate the reasons thereof in writing to the applicant.
