Section 149(3) in The Gujarat Municipalities Act, 1963
(3)Right to proceed in certain case. - If-(a)within one month from the receipt of the notice given under sub-section (1) the executive committee has neither-(i)passed orders and served notice thereof either fixing or disapproving the proposals submitted under sub-section (1) with regard to level, means of drainage, direction and width of the street; nor(ii)under sub-section (2) issued any provisional order or demand for further particulars, or(b)the executive committee, having issued such demand for and having received in accordance with the demand such further particulars, has issued no further orders within one month from the receipt of such particulars, then within a period of one year from the date on which the person giving notice under sub-section (1) becomes entitled to lay out or make the street, the street may be laid out and made, in such manner as may have been specified in the notice under sub-section (1) and as is not inconsistent with any provision of this Act or of any bye-law for the time being in force thereunder.
