Section 13(iii) in The Greater Noida Industrial Development Area Building Regulations, 1992
(iii)If within forty days of the receipt of the application, refusal or sanction is not granted, the application with its annexures shall be deemed to have been allowed and the permit sanctioned provided such fact is immediately brought to the notice of the Chief Executive Officer in writing by the applicant within twenty days after the expiry of the same period of forty days but nothing herein shall be construed to authorise any person to do anything in contravention of these regulations.
