235S. Reference to Village Panchayat where Secretary causes delay in passing orders.
(1)Where with in the period specified in section 235 R the Secretary has neither granted nor refused to grant permission to construct or re-construct a hut, the Village Panchayat shall be bound on the written request of the applicant to determine whether such permission should be granted or not.(2)Where the Village Panchayat does not, within thirty days from the date of 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 bye laws made there under.
