(2)If the [Municipality] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] does not, within one month from the receipt of such written request, deliver to the application an order either granting or refusing such approval or permission Such approval or permission shall be deemed to have given; 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.
