Section 315 in Karnataka Municipal Corporations Act, 1976
315. Period within which Commissioner is to grant or refuse to grant permission to execute the work.
- Within fourteen days after the receipt of any application made under section 313 for permission to construct or re-construct a hut, or of any information or plan or further information or fresh plan required under rules or bye-laws, the Commissioner shall, by written order, either grant such permission or refuse on one or more of the grounds mentioned in section 317 to grant it.
