Section 9(3) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(3)If no information from the Competent Authority is received by the applicant colonizer within the period specified under sub-rule (2), then on expiry of the said period, permission shall be deemed to have been granted to the applicant colonizer, but in counting of the above period of time, the period from the date fixed for obtaining any additional information or documents, from the applicant and the date of receipt of such information or document, shall be reduced. This deemed permission shall be valid to the extent that it does not violate the provisions of any Act/Rules/Bye-laws for the time being
