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 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in The U.P. (Regulation Of Building Operations) Rules, 1985

(2)Thereafter the Prescribed Authority may either accord preliminary sanction or refuse the proposals or may accord preliminary sanction with such modifications or directions as it may deem necessary and thereupon shall communicate the decision to the applicant in Form C.