Section 102(1) in Telangana District Boards Act, 1955
(1)(a)Subject to such provisions as may be prescribed no person shall erect or re-erect any building without the written permission of the Board.(b)Such permission may not be refused except for the reason of the site being unsuitable on sanitary or village planning grounds.(c)Such permission shall be presumed to have been granted if its refusal is not communicated within two months of the receipt of the application for permission.
