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 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3) in The U.P. (Regulation Of Building Operations) Rules, 1985

(3)In the case of refusal, the. Prescribed Authority shall state the reasons and relevant provisions of the Act or the Rules which the plans contravene. The Prescribed Authority shall as far as possible, point out all objection to the plans and statements in the first instance itself.