Section 155(5) in The Gujarat Municipalities Act, 1963
(5)Right to proceed in certain cases. - A work proposed in a notice given under subsection (1) may be proceeded within the manner specified in such notice, provided such manner is not inconsistent with any provision of this Act or of any by-law for the time being in force thereunder in the following cases, namely:-(a)in case the Chief Officer within one month from the receipt of the notice given under sub-section (1) has neither-(i)passed orders under sub-section (2) and served notice thereof in respect of the intended work; nor(ii)issued under sub-section (4) any provisional order or any demand for further particulars;(b)in case the Chief Officer 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.
