Section 7(3) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(3)In case the village panchayat or the panchayat union council agrees to approve the proposal, the executive authority or the commissioner, as the case may be, shall send the proposal to the Deputy Director of Public Health and Preventive Medicine of the district concerned for his opinion as to the suitability of the site on public health point of view within thirty days of the receipt of the proposal from the executive authority, or the commissioner, as the case may be, the Deputy Director of Public Health and Preventive Medicine shall communicate his remarks, failing which, the approval sought for, shall be deemed to have been granted.
