Section 29(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)On receipt of an application under Section 27 or Section 28, the appropriate authority shall furnish the applicant with a written acknowledgment of its receipt and after satisfying itself that the development charge [and scrutiny fees,] [These words were inserted by Gujarat 3 of 1995, Section 8 (w.r.e.f. 11-01-1995).] if any, payable by the applicant has been paid and after making such inquiry as it thinks fit may, subject to the provisions of this Act, by order in writing.-(i)grant the permission with or without any condition; or(ii)grant the permission, subject to any general or special orders made by the State Government in this behalf; or(iii)refuse to grant the permission.
