Section 215 in Siliguri 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, such sanction or permission shall be deemed to have been granted, but the same shall not contravene any of the provisions of this Act, or of the building regulations or of any rule or bye-law applying thereto.
