(4)Notwithstanding anything contained in sub-section (1) or sub- section (2) but subject to the provisions of sub-section (2) of section 190 [and sub section (1-a) of this section] [Inserted by East Punjab Act No. 17 of 1948.] if the committee [or the 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.] neglects or omits within sixty days of the receipt from any person of a valid notice of such person's intention to erect or re- erect a building, or within one hundred and twenty days, if the notice relates to a building on the same or part of the same site, on which sanction for the erection of a building has been refused within the previous twelve months, to pass orders sanctioning or refusing to sanction such erection or re-erection, such erection or re- erection shall, unless the land on which it is proposed to erect or re-erect such buildings belongs to or vests in the committee, be deemed to have been sanctioned, except in so far as it may contravene any bye-law, or any building or town planning scheme sanctioned under section 192.Provided that should a resolution conveying or refusing such sanction be suspended under section 232, the period prescribed by clause (4) shall commence to run afresh from date of communication of final orders by [***] [The words the Commissioner 'or' omitted by Punjab Act No. 34 of 1953.] the State Government under section 235.Provided further that if not less than one-fifth of the members present vote against a resolution conveying sanction, the sanction shall be deemed not to have been conveyed until after the lapse of fourteen days from the passing of the resolution.]
