Section 9(2) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(2)If no objection certificate or permission prescribed in sub-rule (1) is not given by the concerned departments within ninety days of the receipt of letter from the Competent Authority, then it shall be deemed to have been given and the application shall be disposed off under Rule 8 within one hundred and twenty days from the date of the receipt of application:Provided that an intimation in this regard shall be sent in writing to the concerned department and if at any time it is found that the concerned department was prevented from issuing NOC due to default of applicant himself and/or NOC could not have been issued by the concerned department in favour of applicant then the application may be dismissed if it is pending for consideration or order of registration, if any, may be recalled.
