Section 22(5) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(5)Where the Competent Authority refuses to grant the permission [under] [These words, brackets and figure were inserted by Maharashtra 13 of 1978, Section 6(4).] any of the clauses of sub-section (1) [or (1A)] [The word, brackets, figure and letter was inserted by Maharashtra 2 of 1987, Section 2(f).] it shall record a brief statement of the reasons for such refusal, and furnish a copy thereof to the applicant.
