Section 201 in Tamil Nadu District Municipalities Act, 1920
201. Period within which [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] is to grant or refuse to grant permission to execute work.
- Within thirty days after the receipt of any application made under section 197 for permission to execute any work or of any information or of documents or further information or documents required under rules or by-laws, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] shall by written order either grant such permission or refuse on one or more of the grounds mentioned in section 203 to grant it:Provided that the said period of thirty days shall not begin to run until the site has been approved under section 200.
