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[Cites 0, Cited by 3] [Section 49(1)] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(1)(b) in The Gujarat Town Planning and Urban Development Act, 1976

(b)where an application for permission under clause (a) is received by the appropriate authority, it shall send to the applicant a written acknowledgment of its receipt and after making such inquiry as it deems fit and in consultation with the Town Planning Officer, if any, may either grant or refuse such permission or grant it subject to such conditions as it may think fit to impose;