Section 10(3) in Tamil Nadu Combined Development and Building Rules, 2019
(3)If the plan and the information furnished by the applicant are found to satisfy the requirements of these rules, -(ii)the written permission shall be issued by the competent authority within 45 days after the receipt of the plan and all other requirements; and(iii)while granting permission, the competent authority may impose such restrictions and conditions, which may be necessary under these rules.
