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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(2)On receipt of such application the Director, after making such enquiry as he considers 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.