Section 278 in West Bengal Municipal Corporation Act, 2006
278. Sanction or permission to be deemed to have been granted in case of default in according sanction or permission.
- If, within the period referred to in sub-section (1) of section 277, the Commissioner has neither accorded, nor refused to accord, any sanction to a building plan, nor granted any permission to execute a work, the applicant may prefer an appeal to the Mayor and if the appeal is not disposed of within thirty days from the date of receipt of the appeal, such sanction or permission shall be deemed to have been accorded or granted, as the case may be; so, however, that nothing in this section shall be deemed to have permitted the applicant to contravene any of the provisions of this Act or the building regulations or the rules applying thereto.
