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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of Karnataka - Subsection

Section 316(2) in Karnataka Municipal Corporations Act, 1976

(2)If the standing committee does not, within thirty days from the receipt of such written request determine whether such permission should be granted or not, such permission shall be deemed to have been granted; and the applicant may proceed to execute the work but not so as to contravene any of the provisions of this Act or any rules or bye-laws made under this Act.