Section 288(8) in Chennai City Municipal Corporation Act, 1919
(8)[ Save as otherwise specially provided in this Act, if orders on an application for permission under sub-section (1) are not received by the applicant within sixty days after the receipt of the application by the commissioner, permission shall be deemed to have been granted subject to the law, rules, bylaws, regulations and all conditions ordinarily imposed.] [Added by Tamil Nadu Act 39 of 1974.]
