(3)If. within the period referred to above the Municipality has neither accorded nor refused to accord sanction to a building Plan or permission of execution, such sanction or permission shall be deemed to have been granted, and the applicant may proceed to execute the work according to the submitted plan and nothing in this section shall be deemed to have permitted the applicant to contravene any of the provisions of this Act or the rules or regulations made thereunder. Before any person commences to erect or re-erect a building the owner of the building, shall send to the Municipality a written notice specifying the date on which he proposes to commence the work.
