Section 254(3) in Haryana Municipal Corporation Act, 1994
(3)The Commissioner shall communicate the sanction to the person who has given the notice, and where he refuses sanction on any of the grounds specified in sub-section (2) of this section or under section 258 he shall record a brief statement of his reasons for such refusal and communicate the refusal alongwith the reasons therefor to the person who has given the notice.
