Section 277 in The City of Nagpur Corporation Act, 1948
277. Grounds on which permission to erect or re-erect buildings may be refused.
(1)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall not grant permission to erect or re-erect any building unless and until he has approved of the site thereof on an application under section 274.(2)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may refuse permission to erect or re-erect any building,-(a)if the plans and specifications submitted with the application show that such building is not in accordance with the town planning schemes sanctioned under section 271, or with any provision of this Act, or any rule or by-law made thereunder, or any provision of any law for the time being in force; or(b)if in his opinion the erection or re-erection of such building would be a nuisance or injurious to the inhabitants of the neighbourhood or to the public; or(c)unless and until any plans, specifications or particulars called for by him are supplied.
