Section 6(6) in The Punjab New Capital (Periphery) Control Act, 1952
(6)If at the expiration of a period of three months after an application under sub-section (1) has been made to the [Director] [Substituted for the words 'Deputy Commissioner' by Haryana Act No. 15 of 2001.] , no order in writing has been passed by the [Director] [Substituted for the words 'Deputy Commissioner' by Haryana Act No. 15 of 2001.], permission shall, without prejudice to the restriction signified in the plans under section 4 be deemed to have been given without the imposition of any conditions:[Provided further that such time limit of three months shall not be applicable wherein limited number of permissions has been specified in notifications issued from time to time.] [Added by Haryana Act No. 8 of 2019, dated 31.1.2019.]
