(3)Save as aforesaid, if orders on an application for any such licence or permission are not communicated to the applicant within thirty days or such longer period as may be prescribed in any class of cases after the receipt of the application by the Executive Authority of the Village Panchayat or the Commissioner or the [Secretary or the Collector] [Substituted for the word 'secretary' by Tamil Nadu Panchayats (Eighth Amendment) Act, 2008 (Tamil Nadu Act 58 of 1998).], the application shall be deemed to have been allowed for the period, if any, for which it would have been ordinarily allowed and subject to the law, rules, bye-laws and regulations and all conditions ordinarily imposed.
