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[Cites 0, Cited by 0] [Section 6A(4)] [Section 6A] [Entire Act]

NCT Delhi - Subsection

Section 6A(4)(b) in The Slum Areas (Improvement And Clearance) Act, 1956

(b)refuse to grant such permission: Provided that before making an order refusing such permission, the applicant shall. be given a reasonable opportunity to show cause why the permission should not be refused.