(2)Every person giving any notice under section 343 of his intention to execute any of the works specified in sub-section (b) of clause (1) of section 340, shall, specify whether the purpose for which such work is intended to be executed, is proposed, or is likely, to be changed by such execution of work:Provided that if such change would result in mixed occupancies, which are contrary to the provisions of this Act or of any other law in force for the time being, such change shall not be allowed.
