Section 6(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)No person shall erect or re-erect any building or commence the execution of any work in contravention of any such conditions.][6B. Savings in respect of Gujarat Local Fund Audit Act, 1963. - The provisions of the Gujarat Local Fund Audit Act, 1963 shall continue to apply in respect of the audit of the accounts of the said Municipality for the period upto the date immediately preceding the appointed day and for all other matters connected with, or arising out of, such audit as if this Act had not come into operation:Provided that all references in the Gujarat Local fund Fudit Act, 1963, to the President of the local authority or to the local authority shall be deemed to be references to the Commissioner.]
