Section 32(2) in Faridabad Complex (Regulation and Development) Act, 1971
(2)On receipt of such application the Chief Administrator, after making such enquiry as he may consider necessary, shall by order in writing either -(a)grant the permission or licence subject to such conditions, if any, as may be specified in the order, or(b)refuse to grant such permission or licence; provided that the order of refusal shall not be passed unless the applicant has been afforded an opportunity of being heard.
