Section 7(2) in The M.P. Regulation of Uses of Land Act, 1948
(2)On receipt of such application the Sub-Divisional Officer shall at once furnish the applicant with a written acknowledgement of its receipt and 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 :Provided that the Sub-Divisional Officer shall not grant such permission without obtaining the previous concurrence of the [Chief Town Planner] [Substituted by M.P. Act No. 15 of 1961.] unless the [Chief Town Planner] [Substituted by M.P Act No 15 of 1961.] fails to communicate his decision in the matter to the Sub-Divisional Officer within two months from the date of reference to him by the Sub-Divisional Officer.
