Section 275 in The City of Nagpur Corporation Act, 1948
275. [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] to refuse erection or re-erection of buildings.
(1)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall refuse to sanction the erection or re-erection of any building in contravention of any scheme sanctioned under section 271 or in contravention of any rule or by-law made under the provisions of this Act.(2)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may refuse to sanction the erection or re-erection of any building if in respect of the building there are just and sufficient reasons, which shall be communicated in writing to the applicant, why sanction should not be given, or if the land on which it is proposed to erect or re-erect such building is vested in the Government or in the Corporation and the consent of the Central or the State Government or the Corporation, as the case may be, has not been obtained, or if the title to the land is in dispute between the applicant and the Corporation or the Government.(3)Notwithstanding anything contained in sub-section (2) but subject to the provisions of sub-section (9) of section 271, if the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] within sixty days of the receipt from any person of valid notice of such person's intention to erect or re-erect a building, or within one hundred and twenty days of such receipt 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, neglects or omits 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 building belongs to or vests in the Corporation, be deemed to have been sanctioned, except in so far as it may contravene any rule or by-law or any town-planning scheme sanctioned under this Act or any other enactment for the time being in force :Provided that if an order granting or refusing such sanction is suspended under section 407, the period specified by this sub-section shall commence to run afresh from the date of the communication of final orders under the said section by the State Government.
