Section 190(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)When a person has given notice to the Chief Officer under sub-section (2) of the last preceding section in regard to his intention to construct a building, it shall be lawful to the Chief Officer to refuse the permission applied for-(i)if the Council passes a resolution proposing to acquire the land on which the building is proposed to be constructed; or(ii)if the proposed construction would contravene the provisions of this Act, or any other law for the time being in force or any schemes, rules, bye-laws or other orders under this Act, or any other law for the time being in force; or(iii)if the notice under sub-section (2) of the last preceding section is not in accordance with the provisions of that sub-section or is not accompanied by the information and documents required by that sub-section or if the person giving such notice fails to furnish all the information and documents required under subsection (3) of that section; or(iv)if no plan has been prepared for the laying out of streets for the area in which the building is to be constructed; or(v)if there is not adequate provision for access to the building; or(vi)if the proposed construction be an encroachment on Government or municipal land; or(vii)for any other reasons to be recorded in writing, which may be deemed sufficient by the Chief Officer.Where the permission applied for is refused the decision taken and reasons therefor shall be communicated to the applicant.
