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 1] [Section 15] [Entire Act] State of Uttar Pradesh - Subsection Section 15(4) in U.P. Urban Planning and Development Act, 1973 (4)Where permission is refused, the grounds of such refusal shall be recorded in writing and communicated to the applicant.
