20. Notice for land adjoining the Government property.
- In case of a notice of intention to erect, re-erect or make alteration in a building or to make or enlarge any structure abutting on property maintained by Public Works Department, Military or other Government Departments, the notice and plan shall be in sufficient numbers to enable the Authority to forward one set each to the appropriate department for report before the permission is granted. The government department shall report to the authority within two weeks from the date of the receipt of the notice and plans whether or not they have any objection to the proposed construction, and give brief reasons for objection, if any. If no reply is received within two weeks or within such further period as may be extended by the Authority, from the Government Department, the authority shall be free to consider the question of sanctioning the plan.
