Section 349(3) in Haryana Municipal Corporation Act, 1994
(3)If, at the expiration of a period of three months after an application under sub-section (1) has been made to the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.], no order in writing has been passed by the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.], the permission shall be deemed to have been granted without the imposition of any conditions but subject to the restrictions and conditions signified in the plans published in the Official Gazette under section 346.
