Section 86(6) in The Code of Civil Procedure, 1908
(6)Where a request is made to the Central Government for the grant of any consent referred to in sub-section (1), the Central Government shall, before refusing to accede to the request in whole or in part, give to the person making the request a reasonable opportunity of being heard.] [Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 29 (w.e.f. 1.2.1977).]
