Section 30(5) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
(5)If the Director does not communicate his decision whether to grant or refuse permission to the applicant within [sixty days] [Substituted by M.P. Act No. 4 of 1983 (w.e.f. 19-11-1982).] from the date of receipt of his application, such permission shall be deemed to have been granted to the applicant on the date immediately following the date of expiry of [sixty days] [Substituted by M.P. Act No. 4 of 1983 (w.e.f. 19-11-1982).] :Provided that in computing the period of [sixty days] [Substituted by M.P. Act No. 4 of 1983 (w.e.f. 19-11-1982).] the period in between the date of requisitioning any further information or documents from the applicant and date of receipt of such information or documents from the applicant shall be excluded.
