Section 276 in The Coimbatore City Municipal Corporation Act, 1981
276. Period within which Commissioner is to grant or refuse to grant permission to execute work.
- Within thirty days after the receipt of any application made under section 272 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 Commissioner shall, by written order, either grant such permission or refuse to grant such permission on one or more of the grounds mentioned in section 278 or section 279:Provided that the said period of thirty days shall not begin to run until the site has been approved under section 275.
