Section 307(4) in The M.P. Municipal Corporation Act, 1956
(4)If the plans are [approved] [Substituted by M.P. Act No. 13 of 1961.] by the Commissioner and the approval is communicated to the person intending to build the house or if the plans are rejected by the Commissioner but no notice of their rejection is given to person intending to build the house within the prescribed period it shall not he open to the Commissioner to give a notice under sub-sections (1) and (2) on the ground that the building is erected or re-erected in contravention of any scheme or bye-laws or any other requirements under this chapter.
