Section 187(6) in The Chhattisgarh Municipalities Act, 1961
(6)A work proposed in a notice given under sub-section (2) may be proceeded with in the manner specified in such notice, provided that such manner is not inconsistent with any provisions of this Act, or any bye-laws for the time being in force thereunder, in the following cases, namely:-(a)in case the Council, within one month from the receipt of such notice, has neither-(i)passed orders under sub-section (3) and served notice thereof in respect of the intended work; nor(ii)issued under sub-section (5) any provisional order or any demand for further particulars;(b)in case the Council having issued such demand for and having received such further particulars, has issued no further orders within one month from the receipt of such particulars.
