Section 243(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)If the Zonal Commissioner has not within the said period of thirty dayspassed any order, the applicant may address a letter to the Chief Commissionerby name, requesting him to pass necessary orders on his application, and theChief Commissioner shall, within a further period of thirty days from the date ofreceipt of such letter, by written order, either grant such permission or refuse, on
