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[Cites 0, Cited by 0] [Section 203E(2)] [Section 203E] [Entire Act]

State of Haryana - Subsection

Section 203E(2)(b) in The Haryana Municipal Act, 1973

(b)refuse to grant such permission or licence; provided that the order of refusal shall not be passed unless the applicant has been afforded an opportunity of being heard.