(1)No person shall erect or re-erect or commence to erect or re-erect building without the sanction of the [committee] [The words 'Executive Officer' shall be deemed to be substituted for the word 'Committee' (vide item 12. Schedule II, Punjab Act No. 2 of 1931) in the case of Municipalities to which Punjab Act No. 2 of 1931, applies.].
