Section 250 in Chennai City Municipal Corporation Act, 1919
250. 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 248 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 by-laws, the commissioner shall, by written order, either grant such permission or refuse on one or more of the grounds mentioned in section 252 to grant it.
