Section 10(3) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
(3)If, within a further period of one month from the date of receipt of the application drawing such attention as mentioned in sub regulation (2) above, the Authority does not communicate its decision, either granting or refusing permission, such permission shall be deemed to have been granted to the applicant on the date of immediately following the date of expiry of three months period.
