(3)The committee, or Executive Officer, as the case may be, may refuse to sanction the erection or re-erection of any building for any other reason, to be communicated in writing to the applicant, which it, or he as the case may be, deems to be just and sufficient as affecting such building, or if the land, on which it is proposed to erect or re-erect such building is vested in the Government or in the committee and the consent of the Government concerned or, as the case may be, of the committee has not been obtained, or if the title to the land is in dispute between such person, and the committee or any Government.
