Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(4) in The Jammu and Kashmir Control of Building Operations Act, 1988 (4)Where the permission is refused, the grounds of such refusal shall be communicated to the applicant in writing within a period of 30 days.
