Section 365(10) in Chennai City Municipal Corporation Act, 1919
(10)The acceptance by the corporation of the prepayment of the fee [referred to in clause (a) or the sum referred to in clause (b) of sub-section (2)] [Inserted by section 87(iii)(a) by Act 56 of 1961.] for a licence or permission or for registration shall not entitle the person making such prepayment to the licence or remission or to registration, as the case may be, [but only to refund of an amount not exceeding one-half of the fee or sum aforesaid as may be decided by the council] [Substituted for the words 'but only to refund of the fee' by section 87(iii)(b) by Act 56 of 1961.] in case of refusal of the licence or permission or of registration; but an applicant for the renewal of a licence or permission or registration shall until communication of orders on his application be entitled to act as if the licence or permission or registration had been renewed; and, save as otherwise specially provided in this Act, if orders on an application for a licence or permission or for registration are not [received by the applicant within sixty days after the receipt of the application] [Substituted for 'Communicated to the applicant within forty-five days after the receipt of the application' by Tamil Nadu 39 of 1974.] by the commissioner, the application shall be deemed to have been allowed for the year or for such less period as is mentioned in the application and subject to the lavs', rules, by-laws, regulations and all conditions ordinarily imposed.Appeals
