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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Tamilnadu - Subsection

Section 211(1) in Tamil Nadu District Municipalities Act, 1920

(1)If, within the period prescribed by section 210, the executive authority' has neither granted nor refused to grant permission to construct or reconstruct a hut, the council shall be bound, on the written request of the applicant, to determine by written order whether such permission should be granted or not.