Section 12 in Punjab Municipal (Executive Officer) Act, 1931
12. In sub-section (1), (2) and (4) of section 189 for the word "committee" the words "Executive Officer" shall be deemed to be substituted, and the following words and figures shall be deemed to be added at the end of sub-section (1), namely :-
"Provided that the Executive Officer shall not, without the approval of the committee, sanction the erection or re-erection of any building which involves any projection or encroachment over or upon any land vested in the committee of any land, the property of the [Government] [Substituted for the Word 'Crown' by the Adaptation of Laws Order, 1950.], which has been transferred to the committee for management ;Provided further that if the Executive Officer refuses to sanction the erection or re-erection by any person of any building except on the ground that such erection or re-erection would be in contravention of any bye-law or of any general scheme sanctioned by the Commissioner restricting the erection or re-erection of buildings or any class of buildings, such person may, within fifteen days from the date of the service of the Executive Officer's order refusing to sanction such erection or re-erection, appeal to the committee, and the committee's decision shall, subject to the provisions of sections 22, 232 and 236, be final."
