205. [ Sanction of the] [Substituted by U.P. Act No. 7 of 1949.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be presumed for laying out and making of a street in certain cases. - Should the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] neglect or omit for 60 days after the receipt of an application under sub-section (1) of Section 204 or if an order has been issued under sub-section (3) asking for further information, fail within a period specified in such order to deliver to the person who has submitted the application, particulars of the information required by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], such person may, by a written communication, call the attention of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to the omission, neglect or failure, and if such omission, neglect or failure continues for a further period of 30 days, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be deemed to have sanctioned the laying out and making of the proposed street absolutely :
Provided that nothing contained herein shall be construed to authorise any person to act in contravention of any provisions of the Act or any bye-laws.
