Section 52(2) in The Maharashtra Village Panchayats Act, 1959
(2)Permission shall be presumed to have been granted if the panchayat fails to [communicate its permission] [These words were substituted for the words 'communicate its sanction' by Maharashtra 36 of 1965, Section 27(2)(a).] or refusal in respect thereof within two months from the date of receipt of the application for permission. [In a case of refusal or in case of permission being granted subject to conditions, the panchayat shall communicate to the applicant the reason thereof; and an appeal shall lie against any such order of refusal or of conditional permission to the Standing Committee within a period of thirty days from the date of communication of such order.] [This portion was substituted for the portion beginning with the words 'In case of refusal' and ending with the words 'communication of such refusal', by Maharashtra 36 of 1965, Section 27(2)(b).]
