Section 210(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)No person shall occupy or permit to be occupied any such building or use or permit to be used any building or part thereof until permission has been granted by the Executive Officer in this behalf in accordance with the bye-laws made under this Act:Provided that if the Executive Officer fails within a period of thirty days after the receipt of the notice of completion to communicate his refusal to grant such permission such permission shall be deemed to have been granted.[******] [Sub-section (3) of section 210 deleted vide Act No. 20 of 2007.]
