(3)It shall be open to municipalities to introduce such modification, addition or alteration in the building regulation, framed by the State Government consistent with specific requirement of such municipalities:Provided that any such modification, addition or alteration in the regulation introduced by the municipality shall not be enforceable unless it is approved by the State Government:Provided further that if State Government does not communicate its decision within ninety days from the receipt of modified regulation from the municipality, it shall be deemed on the expiry of ninety days to have been approved by the State Government.
