Section 348(10) in The City of Nagpur Corporation Act, 1948
(10)Save in cases falling under sections 227 and 229, if the orders of the [Commissioner] on an application for a licence or permission which complies with the provisions of the foregoing sub-sections are not communicated to the applicant within six weeks from the date of receipt of the application by the [Commissioner], the applicant may act as if the licence or permit had been granted for the year or for such shorter period as is mentioned in the application.Evidence
