Section 239(2) in Chennai City Municipal Corporation Act, 1919
(2)If the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] does not, [within one month] [Substituted for the words 'within fifteen days' by section 120 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] from the receipt of such written request, determine whether such approval or permission should be given or not, such approval or permission shall be deemed to be have been given and the applicant may proceed to execute the work, but not so as to contravene any of the provisions of this Act or any rules of by-laws made under this Act.
