Section 237 in Chennai City Municipal Corporation Act, 1919
237. Period within which commissioner is to signify approval or disapproval.
- Within thirty days after the receipt of any application made under section 234 for approval of a site, or of any information or further information required under rules or by-laws, the commissioner shall, by written order, either approve the site or refuse on one or more of the grounds mentioned in section 240 to approve the site.
