Legal Document View

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
[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(2)(a) in West Bengal Town and Country (Planning and Development) Act, 1979

(a)the Planning Authority or the Development Authority may pass an order, -
(i)granting permission unconditionally; or
(ii)granting permission subject to such conditions as it may think fit; or
(iii)refusing permission,