Section 215 in The Asansol Municipal Corporation Act, 1990.
215. Sanction to be implied if the Mayor-in-Council defaults in according sanction. -
If within the period referred to in sub-section (1) of section 214, the Mayor-in-Council has neither accorded nor refused to accord sanction to a building plan, nor granted permission to execute a work, [the applicant may, by application in writing, appeal to the Mayor-in-Council, and if such application is not disposed of within thirty days from the date of receipt of the application, such sanction or permission shall be deemed to have been granted : so, however, that nothing in this section shall be deemed to have permitted the applicant to contravene] [Words substituted by W.B. Act 31 of 1997.] any of the provisions of this Act, or of the building regulations or of any rule or bye-law applying thereto.
