Section 301 in Karnataka Municipal Corporations Act, 1976
301. Period within which Commissioner is to grant or refuse to grant permission to execute work.
- [(1)] [Renumbered by Act 32 of 1986 w.e.f. 17.6.1986.] Within thirty days after the receipt of any application made under section 299 for permission to execute any work or of any information or of documents or further information or documents required under rules or bye-laws the Commissioner shall, by written order, either grant such permission or refuse on one or more of the grounds mentioned in section 303 or section 304 to grant it.(2)[ If the Commissioner has not within the said period of thirty days passed any order, the applicant may address a letter to the Commissioner by name, requesting him to pass necessary orders on his application, and the Commissioner shall, within a further period of 30 days from the date of receipt of such letter, by written order, either grant such permission or refuse, on one or more of the grounds mentioned in section 303 or section 304, to grant it.] [Inserted by Act 32 of 1986 w.e.f. 17.6.1986.]
