Section 8(4) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(4)If, at the expiration of period of three months after an application under sub-section (1) has been made to the Director, no order in writing has been passed by the Director, the permission shall, without prejudice to the restrictions and conditions signified in the plans published in the Official Gazette under sub-section (7) of Section 5, be deemed to have been given without the imposition of any conditions;[Provided that such time limit of three months shall not be applicable to the cases where directions have been issued by the Government under section 11 of the Act and require approval of the State Government accordingly.] [Added by Haryana Act No. 17 of 2004.]
