Section 9(3) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
(3)On receipt of an application under sub-section (2), the Authority, after making such inquiry as it considers necessary in relation to any direction issued under section 6 or in relation to any other matter, shall, by order in writing, either grant the licence subject to such conditions in respect thereof and on payment of such fee as may be prescribed, or refuse the licence.
