Section 347 in The Mumbai Municipal Corporation Act, 1888
347. When work may be commenced.
(1)No person shall commence to erect any building or to execute any such work as is described in section 342-(a)until he has given notice of his intention as hereinbefore required to erect such building or execute such work and the Commissioner has either intimated his approval of such building or work or failed to intimate his disapproval thereof within the period prescribed in this behalf in section 345 or 346;(aa)[ until he has given notice to the municipal [city engineer] [Clause (aa) was inserted by Bombay 5 of 1905, Section 50.] of the proposed date of commencement. Where the commencement does not take place within seven clear days of the date so notified, the notice shall be deemed not to have been given;](b)after the expiry of the period of one year prescribed in sections 345 and 346, respectively, for proceeding with the same.(2)If a person, who is entitled under section 345 or 346 to proceed with any building or work, fails so to do within the period of one year prescribed in the said sections, respectively, for proceeding with the same, he may at any subsequent time give a fresh notice of his intention to erect such building or execute such work, and thereupon the provisions hereinbefore contained shall apply as if such fresh notice were a first notice of such person's intention.
