Section 349(2) in Haryana Municipal Corporation Act, 1994
(2)On receipt of such application the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.], after making such enquiry as he may consider necessary, shall by order in writing either -(a)grant the permission or licence subject to such conditions, if any, as may be specified, in the order; or(b)refuse to grant such permission or licence; provided that the order of refusal shall not be passed unless the applicant has been afforded an opportunity of being heard.
