Section 321(11) in Tamil Nadu District Municipalities Act, 1920
(11)The acceptance by the municipal council of the pre-payment of the fee for a licence or permission or for registration shall not entitle the person making such pre-payment to the licence or permission or to registration, as the case may be, but only to refund of the fee in case of refusal of the licence or permission or of registration; but an applicant for the renewal of a licence or permission or registration shall until communication of orders on his application be entitled to act as if the licence or permission or registration had been renewed; and save as otherwise specially provided in this Act, if orders on an application for licence or permission or for registration are not [received by the applicant within sixty days after the receipt of the application] [This expression was substituted for the expression 'communicated to the applicant within thirty day after he receipt of the application' by section 3 (ii) of the Tamil Nadu Local Authorities Laws (Amendment) Act, 1974 (Tamil Nadu Act 39 of 1974).] by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).], the application shall be deemed to have been allowed for the year or for such less period as is mentioned in the application, and subject to the law, rules, by-laws, regulations and all conditions ordinarily imposed.
