Section 9(2) in The Chhattisgarh Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(2)If No objection or permission prescribed in sub-rule (1) is not given by the concerned departments within forty-five days of the receipt of letter from the Competent Authority, then it shall be deemed their sanction and the application shall be disposed of under Rule 8 within ninety days from the date of the receipt of application.
