Section 251(1) in Chennai City Municipal Corporation Act, 1919
(1)If within the period laid down in section 250, the Commissioner has neither granted nor refused to grant permission to construct or reconstruct a hut, the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] shall be bound on the written request of the applicant, to determine by written order whether such permission should be granted or not.
