Section 120(11) in Telangana Panchayat Raj Act, 2018
(11)The acceptance by or on behalf of a Gram Panchayat of the pre-payment of the fee for a license or permission or for registration shall not entitle the person making such pre-payment to the license or permission or of registration as the case may be but only to refund of the fee in case of refusal of the license or permission or of registration, but an applicant for the renewal of a license or permission or registration, shall, until communication of orders on his application, be entitled to act as if the license or permission or registration had been renewed and save as otherwise specially provided in this Act, if orders on an application for license or permission or for registration are not communicated to the applicant within thirty days or such longer period as may be prescribed in any class of cases after the receipt of the application by the Gram Panchayat, the application shall be deemed to have been allowed for the period, if any, for which it would have been ordinarily allowed and subject to the law, rules, bye-laws and regulations and all conditions ordinarily imposed.
