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 204] [Entire Act] State of West Bengal - Subsection Section 204(2) in The Chandernagore Municipal Corporation Act, 1990 (2)Where the Chief Executive Officer refuses to give such permission, he has give a reasonable opportunity of being heard to the person seeking permission.
