(1)If within the period prescribed by Section 267, the Executive Officer has neither given nor refused his approval of a building site or his permission to execute any work, as the case may be, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994, w.e.f. 31.5.1994.] 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.
