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[Cites 0, Cited by 0] [Section 451(11)] [Section 451] [Entire Act]

State of Tamilnadu - Subsection

Section 451(11)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)The acceptance by the corporation of the prepayment of the fee referred to in clause (a) or the sum referred to in clause (b) of sub-section (2) for a licence or permission or for registration shall not entitle the person making such prepayment to the licence or permission or to registration as the case may be, but only to refund of such amount after deducting therefrom the amount specified in clause (b) towards the expenses incurred by the corporation in the scrutiny of the application and other documents connected therewith for licence, permission or registration in case of refusal of the licence or permission or of registration, but an applicant for the renewal of a licence or permission or registration; shall until communication of orders on his application be entitled to act as if the licence or permission or registration had been renewed; and, save, as otherwise specially provided in this Act if orders on an application for a licence or permission or for registration are not communicated to the applicant within forty-five days after the receipt of the application by the Commissioner the application shall be deemed to have been allowed for the year or for such less period as is mentioned in the application and subject to the law, rules, by-laws, regulations and all conditions ordinarily imposed.