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 8] [Entire Act] State of Gujarat - Subsection Section 8(3) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957 (3)Where permission is refused, the grounds of such refusal shall be communicated to the applicant in the prescribed manner.
