Section 291(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)If the standing committee does not, within thirty days from the receipt of such written request, determine whether such permission should be granted or not, such permission shall be deemed to have been granted; and the applicant may proceed to execute the work but not so as to contravene any of the provisions of this Act or any rule or by-law made under this Act.
