(1)Within one month after the receipt of the notice required by Section 171, sub-section (2), or clause (iii) of Section 302, the Board may refuse to sanction the building or may sanction it either absolutely or subject to such modification as it may deem fit in respect all or any of the matters, specified in Section 302, clause (iv); and the person erecting, materially altering or re-erecting any such building as aforesaid' shall comply with the sanction of the Board as granted in every particular.
