Section 348(10) in The City of Nagpur Corporation Act, 1948
(10)Save in cases falling under sections 227 and 229, if the orders of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] on an application for a licence or permission which complies with the provisions of the foregoing sub-sections are not communicated to the applicant within six weeks from the date of receipt of the application by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], the applicant may act as if the licence or permit had been granted for the year or for such shorter period as is mentioned in the application.Evidence
