Section 239(a) in Haryana Municipal Corporation Act, 1994
(a)the Commissioner shall not, in respect of such street grant permission to do any act the doing of which without his written permission would contravene the provisions of section 235 or section 236 or allow any building to be set forward under the provision of section 228 except with the sanction of the Government which may be given in respect of a class of cases generally or in respect of a Particular case;
