(4)The Municipality, [after considering the views of the officers under sub-section (3) and all other objections and directions received before the date specified in the notice] [Substituted by Act 14 of 1999,w.e.f 24-3-1999.], may-(a)grant or refuse to grant a licence; or(b)postpone the grant of a licence, until objections to the site have been removed or any particulars called for by it having been furnished.
