Section 156(1) in The Gujarat Municipalities Act, 1963
(1)When a person has given notice to the Chief Officer under sub-section (1) of section 155 in regard to his intention to build, add t or reconstruct a building, it shall be lawful to the Chief Officer to refuse the permission applied for if the municipality passes a resolution proposing to acquire the land on which any building is proposed to be erected or any building situated on which is proposed to be altered, added to or reconstructed, or if the proposed construction, alteration, addition or reconstruction is likely to be an encroachment on land belonging to the Government or municipality.
