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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(5) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(5)Where the prescribed authority refuses to grant the permission it shall record a brief statement of the reasons for such refusal and furnish a copy thereof to the applicant.