Section 200 in Tamil Nadu District Municipalities Act, 1920
200. Period within which executive authority is to signify approval or disapproval.
- Within thirty days after the receipt of any application made under section 197 for approval of a site or of any information or further information required under rules or by-laws, the executive authority shall by written order either approve the site or refuse on one or more of the grounds mentioned in section 203 to approve the site.
