Section 320(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)If, within the period laid down in Section 318 or Section 319, as the case may be, the Municipal Commissioner has neither given nor refused his permission to erect building or to execute work referred to in Section 317 as may have been applied for, the Executive Committee 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.
