Section 302(1) in Karnataka Municipal Corporations Act, 1976
(1)If, within the period laid down in [sub-section (2) of section 301] [Substituted by Act 32 of 1986 w.e.f. 17.6.1986.] the Commissioner has neither given nor refused his approval of a building site, or his permission to execute any work, as the case may be, the standing committee shall be bound, on the written request of the applicant, to determine by written order whether such approval or permission should be given or not.
