Section 15(2) in Karnataka Town and Country Planning Act, 1961
(2)If the Planning Authority does not communicate its decision to the applicant within three months from the date of such acknowledgment, such certificate shall be deemed to have been granted to the applicant.[Provided that the land use, change in land use or the development for which permission was sought for is in conformity with the outline development plan and the regulation finally approved under sub-section (3) of section 13.] [Inserted by Act 17 of 1991 w.e.f. 19.04.1991]
