Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(4) in West Bengal Town and Country (Planning and Development) Act, 1979

(4)When permission is granted subject to conditions or is refused, the grounds of imposing such conditions or such refusal shall be recorded n the order and the order shall be communicated to the applicant.