(1)The committee or the Executive Officer, as the case may be, shall refuse to sanction the erection or re-erection of any building in contravention of any bye-law made under sub-section (1) of Section 202 or in contravention of any scheme mentioned under sub-section (3) or sub-section (4) of Section 203, unless it be necessary to sanction the erection of a building in contravention of such a scheme owing to the committee's inability to pay compensation as required by Section 184 for the setting back of a building.
