176. Sanction of committee with regard to new street.
- Within two months after the receipt of the notice required by sub-section (2) of Section 174 the committee may refuse to sanction in the proposed street, or may sanction it either absolutely or subject to such within directions as to levelling, metalling, paving, means of drainage, direction and width as the committee may deem fit to issue, and the person laying out or making such street shall comply with the sanction of the committee in every particular :Provided that should the committee neglect or omit for two months after the receipt of such notice, or notice, or if an order has been issued under clause (b) of Section 175 fail within the period specified in such order, to make and deliver to the person who has given such an order of sanction or refusal in respect thereof, it shall be deemed to have sanctioned the proposed street absolutely.
