Section 13 in Kerala Municipality Building Rules, 1999
13. Period within which approval or disapproval shall he intimated.
- The Secretary shall, within [fifteen days] [Substituted 'thirty days' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] from the date of receipt of the application for approval of site plan, or any information or further information required under these rules or bye laws under the Act, by written order either approve or refuse to approve the site plan on any of the grounds mentioned in rule 12 and intimate the same to the applicant.
