Section 239(1) in Chennai City Municipal Corporation Act, 1919
(1)If, within the period laid down in section 237 or section 238, as the case may be, the commissioner has neither given nor refused his approval of a building-site, or his permission to execute any work, as the case may be, the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] shall be bound, on the written request of the applicant, to determine by written order whether such approval or permission should be given or not.
