Section 6(4) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(4)If the permission applied for is granted, the notice shall stand withdrawn; but if such permission is granted for the retention only of some buildings, or works or for the continuance of use of only a part of the land, the notice shall stand withdrawn as respects such buildings or works or such part of the land, shall stand as respects other buildings or works or other parts of the land, as the case may be; and thereupon, the lease-holder and/or the occupier shall be required to take steps specified in the notice under sub-section (1) as respects such other buildings, works or part of the land.
