Section 6(2) in The Punjab New Capital (Periphery) Control Act, 1952
(2)On receipt of such application the [Director] [Substituted for the words 'Deputy Commissioner' by Haryana Act No. 15 of 2001.] , after making such enquiry as he considers necessary, shall, by order in writing, either -(a)grant the permission, subject to such conditions, if any, as may be specified in the order; or(b)refuse to grant such permission.
