Section 366(10) in The Chhattisgarh Municipal Corporation Act, 1956
(10)Save in cases falling under Sections 246 and 248, if the orders of the Commissioner on an application for a licence or permission which complies with the provisions of the foregoing sub-section are not communicated to the applicant within six weeks from the date of receipt of the application by the Commissioner, 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.
