Section 277(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)If within the period laid down in section 275 and section 276, as the case may be, the Commissioner has neither given nor refused his approval of a building site, or his permission to execute any work, the standing committee shall be bound, on the written request of the applicant, to determine by written order whether such approval or permission should be given or not.
