Section 11 in Tamil Nadu Business Facilitation Act, 2018
11. Procedure and time limit for processing of applications.
(1)Notwithstanding anything contained in any State law for the time being in force, the Government may prescribe,-(a)the procedure for processing and disposal of applications;(b)the time limit for raising queries, processing and disposal of applications by the Competent Authority.(2)The Competent Authority shall pass orders on the application before the expiry of such time limit from the date of receipt of application, complete in all aspects.
