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 35(3)] [Section 35] [Entire Act] State of Himachal Pradesh - Subsection Section 35(3)(b) in The Himachal Pradesh Town and Country Planning Act, 1977 (b)in any other case, refuse to confirm the notice but in that case, the applicant shall be given a reasonable opportunity of being heard