Section 251 in Chennai City Municipal Corporation Act, 1919
251. Reference to [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] if commissioner delays grant or refusal of permission.
(1)If within the period laid down in section 250, the Commissioner has neither granted nor refused to grant permission to construct or reconstruct a hut, the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] shall be bound on the written request of the applicant, to determine by written order whether such permission should be granted or not.(2)If the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] does not, within thirty days from the receipt of such written request, determine whether such permission should be granted or not, such-permission shall be deemed to have been granted; 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 or by-laws made under this Act.
