Section 3(10) in Tamil Nadu Panchayats Building Rules, 1997
(10)The Executive Authority may, as soon as may be, after sixty days from the date of receipt of the application -(a)grant the approval applied for either absolutely or subject to such conditions as he thinks fit to impose; or(b)refuse approval if he is of opinion that such work is contrary to the conditions specified under the approved plan:[Provided that the Executive Authority shall grant the approval applied for only after the land required for the specified public purposes are transferred in favour of the Executive Authority by a registered gift deed by the owner of the land.] [Added by G.O. Ms. No. 57, RD (C2), dated the 3rd May 2005.]
