Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(b) in The U.P. (Regulation Of Building Operations) Directions, 1960

(b)The Prescribed Authority may either sanction or refuse the plans and statements or may sanction them with such modification as it may deem necessary, and thereupon it shall communicate its decision to the applicant.In the case of refusal, the Prescribed Authority shall communicate the reasons for the same.