Section 319 in Uttar Pradesh Municipal Corporation Act, 1959
319. [ Period within which Municipal Commissioner is to grant or refuse to grant permission to execute work. [Operation of Section 319 and certain other provisions of this Adhiniyam shall, in respect of a development area, remain suspended under Section 59 of President's Act 11 of 1973 as re-enacted by U.P. Act 30 of 1974.]
- Within thirty days after the receipt of any application made under Section 316 or Section 317 or of any information or of documents or further information or documents required under rules or bye-laws the Municipal Commissioner shall by written order either grant such permission or refuse on one or more of the grounds mentioned in Section 321 or Section 322 to grant it.]
