28. Limitation period for grant or refusal of permission.
- If within period prescribed in sub-section (5) of Section 30 of the Act, the Authority fails to intimate in writing to the person, who has given the notice, of its refusal or sanction, the notice with its plans and statements shall be deemed to have been sanctioned. Subject to the condition mentioned in this rule, nothing shall be construed to authorise any person to do anything in contravention of or against the terms of lease or titles of the land or against any other law operating on the site of the work.
