Section 12 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
12. Decision of authority.
(1)The Authority shall communicate its decision on the plan including granting or refusing permission within two months from the date of receipt of the application under Regulation 7 in Form-V or Form-VI as the case may be.(2)If the Authority, does not communicate its decision either granting or refusing permission to the applicant within two months from the date of receipt of the application by the Authority, the applicant shall draw the attention of the Vice-Chairman of the Authority with regard to his application, by registered post in Form-VII.(3)If, within a further period of one month from the date of receipt of the application drawing such attention as mentioned in sub regulation (2) above, the Authority does not communicate its decision, either granting or refusing permission, such permission shall be deemed to have been granted to the applicant on the date of immediately following the date of expiry of the three months period, provided that the application satisfies all norms with respect to provision of the Development Plan, Act, Rules and Regulations in force and ownership of the land.
