Section 239 in Chennai City Municipal Corporation Act, 1919
239. Reference to [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] if commissioner delays grant of refusal of approval or permission.
(1)If, within the period laid down in section 237 or section 238, as the case may be, the commissioner has neither given nor refused his approval of a building-site, or his permission to execute any work, as the case may be, the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] shall be bound, on the written request of the applicant, to determine by written order whether such approval or permission should be given or not.(2)If the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] does not, [within one month] [Substituted for the words 'within fifteen days' by section 120 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] from the receipt of such written request, determine whether such approval or permission should be given or not, such approval or permission shall be deemed to be have been given and the applicant may proceed to execute the work, but not so as to contravene any of the provisions of this Act or any rules of by-laws made under this Act.
