Section 275 in The Madurai City Municipal Corporation Act, 1971
275. Period within which Commissioner is to signify approval or disapproval.
- Within thirty days after the receipt of any application made under section 272 for approval of a site, or of any information or further information required under rules or by-laws the Commissioner shall, by written order, either approve the site or refuse to approve the site on one or more of these grounds mentioned in section 278.
