Section 4(2) in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989
(2)If the Collector fails to inform the applicant of his decision within ninety days from the date of acknowledge, or where an application has been duly returned for the purpose mentioned in clause (b), then within ninety days from the date in which it is again presented duly complied with, the permission applied for shall be deemed to have been granted subject to the conditions provided in rule 5.
