(1)Within one month after the receipt of the notice required by Section 171, sub-section(2), or clause (iii) of Section 302, the Board may refuse to sanction the building or may sanction it either absolutely or subject to such modification as it may deem fit in respect all or any of the matters, specified in Section 302, clause (iv); and the person erecting, materially altering or re-erecting any such building as aforesaid' shall comply with the sanction of the Board as granted in every particular.(2)Should the Board neglect or omit for one month after the receipt of a valid notice to make and deliver to the person who has given such notice an order of sanction or refusal in respect thereof, it shall be deemed to have sanctioned the proposed building Absolutely.Explanation. - The Board may refuse, to sanction the erection, material alteration or re-erection of any building either on the grounds affecting the particular building or in pursuance of a general scheme adopted by the Board at a meeting restricting the erection or re-erection of building or any class of buildings within specified limits for the prevention of over-crowding, or in the interest of the resident, within such limits or for any other public purpose. Permission) may also be refused in any case in which there is any dispute between the Board and the applicant as to the title of the land or which it is proposed to erect the building until such dispute is decided.
