Section 301(2) in Karnataka Municipal Corporations Act, 1976
(2)[ If the Commissioner has not within the said period of thirty days passed any order, the applicant may address a letter to the Commissioner by name, requesting him to pass necessary orders on his application, and the Commissioner shall, within a further period of 30 days from the date of receipt of such letter, by written order, either grant such permission or refuse, on one or more of the grounds mentioned in section 303 or section 304, to grant it.] [Inserted by Act 32 of 1986 w.e.f. 17.6.1986.]
