Section 250(7) in Tamil Nadu District Municipalities Act, 1920
(7)[ Save as otherwise specially provided in this Act, if orders on an application for permission under sub-section (1) are not received by the applicant within sixty days after the receipt of the application by the executive authority, permission shall be deemed to have been granted subject to the law, rules, bylaws, regulations and all conditions ordinarily imposed.] [These sub-section were added by section 3(i) of the Tamil Nadu Local Authorities' Laws (Amendment) Act, 1974 (Tamil Nadu Act 39 of 1974).]
