Section 286(4) in The City of Nagpur Corporation Act, 1948
(4)If the plans arc approved by the [Commissioner] and the approval is communicated to the person intending to build the house or if the plans are rejected by the [Commissioner] but no notice of their rejection is given to person intending to build the house within the prescribed period, it shall not be open to the [Commissioner] to give a notice under subsections (1) and (2) on the ground that, the building is erected or re-erected in contravention of any scheme or by-laws or any other requirements under this Chapter.
