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[Cites 0, Cited by 0] [Section 291] [Entire Act]

State of Tamilnadu - Subsection

Section 291(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)If within the period laid down in section 290 the Commissioner has neither granted nor refused to grant permission to construct or reconstruct a hut, the standing committee shall be bound on the written request of the applicant, to determine by written order whether such permission should be granted or not.