Section 212 in Andhra Pradesh Municipalities Act, 1965
212. Period within which Commissioner is to signify approval or disapproval.
- Within sixty days after the receipt of any application made under Section 209 for approval of a site or of any information or further information required under rules or bye-laws, the Commissioner shall, by written order, either approve the site or refuse on one or more of the grounds mentioned in Section 215 to approve the site.
