Section 6A(4) in The Slum Areas (Improvement And Clearance) Act, 1956
(4)On receipt of such application, the competent authority, after making such inquiry as it considers necessary, shall, by order in writing,-[Inserted by section 5, ibid. (w. e. f. 27- 2- 1965 )](a)either grant the permission subject to such terms and conditions, if any, as may be specified in the order; or[Inserted by section 5, ibid. (w. e. f. 27- 2- 1965 )](b)refuse to grant such permission: Provided that before making an order refusing such permission, the applicant shall. be given a reasonable opportunity to show cause why the permission should not be refused.[Inserted by section 5, ibid. (w. e. f. 27- 2- 1965 )]
