Section 19(5) in The Slum Areas (Improvement And Clearance) Act, 1956
(5)[ Where the competent authority refuses to grant the permission, it shall record a brief statement of the reasons for such refusal and furnish a copy thereof to the applicant.] [Substituted by Act 43 of 1964, section 10, for section 19 (w. e. f. 27- 2- 1965 ).]
