Section 7(9) in The Kerala Panchayat Buildings Rules, 2011
(9)In case where final remarks are not received within 30 days from the Defence officer /Railway Authority as in sub rules (5) or (6) the Secretary may delay final decision in the application for permit, if any interim reply is received from the Defence/Railway authority. If not the Secretary shall presume that there is no objection and proceed with the issue of permit as per rules.
