Section 273 in The City of Nagpur Corporation Act, 1948
273. Prohibition of erection or re-erection of buildings without permission. - (1) No person shall -
(i)erect or re-erect any building; or(ii)commence to erect or re-erect any building; or(iii)make any material external alteration to any building; or(iv)construct or reconstruct any projecting portion of a building which the [Commissioner] is empowered by section 284 to require to be set back or is empowered to give permission to construct or reconstruct,-(a)unless the [Commissioner] has either by an order in writing granted permission or has failed to intimate within the prescribed period his refusal of permission for the erection or re-erection of the building or for the construction or re-construction of the projecting part of the building, or(b)after the expiry of one year from the date of the said permission or such longer period as the [Commissioner] may allow or from the end of the prescribed period as the case may be :Provided that nothing in this section shall apply to any work, addition or alteration which the Corporation may by bye-law declare to be exempt.(2)If a question arises whether a particular alteration in or addition to an existing building is or is not a material alteration, the decision of the District Court, Nagpur, shall be final and conclusive.(3)No appeal shall be admitted under this section unless the matter has first been determined by the [Commissioner].
