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 9] [Entire Act] United Province - Subsection Section 9(2) in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal) (2)Where the Licensing Authority rejects an application for a licence, it shall record its reasons therefor.
