(2)The committee [or Executive Officer, as the case may be] [Inserted by Punjab Act No. 2 of 1931, item 13, Schedule II, as amended by Punjab Act No. 2 of 1934, in case of those municipalities to which Punjab Act No. 2 of 1931 applies.] may refuse, to sanction the erection or re-erection of any building for any other reason, to be communicated in writing to the applicant, which it [or he as the case may be] [Inserted by Punjab Act No. 2 of 1931, item 13 Schedule II, as amended by Punjab Act No. 2 of 1934, in case of those municipalities to which Punjab Act No. 2 of 1931 applies.] deems to be just and sufficient as affecting such building, be if the land, on which it is proposed to erect or re-erect such building [is vested in the government or in the committee] [Substituted for the words 'is Government property vests in the Committee' by the Government of India (Adaptation of Indian Laws) Order, 1937.], and the [consent of the Government] [Substituted for the words 'consent of Government or the Committee' by the Government of India (Adaptation of Indian Laws), Order, 1937.] concerned or, as the case may be, of the committee has not been obtained, or if the title to the land is in dispute between such person and the committee [or any Government] [Substituted for the words 'or the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.].
