17. Permission to be taken for construction, etc., after publication of draft scheme.
- After the publication of a notification under section 10 or section 12, no person shall erect, or proceed with, any building or work on, or enter into or carry out a contract in respect of, land within the area included in the scheme, unless he has applied for, [and obtained permission, in cases where a scheme has not been sanctioned, from the municipal council, and in other cases, from a responsible authority] [Substituted by Madras Act II of 1930.]:Provided that, if the council [or the responsible authority] [Inserted by Madras Act II of 1930.] omits for three months from the date of receipt of such application, to communicate to the applicant any orders thereon, it shall be deemed to have granted the permission.
