(1)A person giving the notice required by section 179 shall specify the purpose for which it is intended to use the building to which such notice relates.(2)No notice shall be valid until the information required under sub-section (1) and any further information and plans which may be required under bye-laws made under this Act have been furnished to the satisfaction of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ].along with the notice.
