(2)When the erection or re-erection of a building is likely, in the opinion of the committee or the Executive Officer, as the case may be, to interfere with the enforcement of a scheme proposed under Section 203, the committee may refuse its sanction, and in such case shall communicate its refusal in writing together with the ground therefore, to the applicant within sixty days of the receipt of his application, and the applicant may thereafter by written notice require the committee to proceed with the preparation of the proposed scheme with all possible speed. The application shall be deemed to have been sanctioned if an order of refusal is not passed by the committee, or the Executive Officer, as the case may be within the time specified above, or if the proposed scheme has not received the sanction of the State Government within twelve months of the date of delivery of the applicant's written notice hereinbefore referred to :Provided that should a resolution refusing such sanction be suspended under section 246, the period prescribed above shall commence to run afresh from the date of communication of final orders by the Commissioner of the Deputy Commissioner under Section 249.Explanation. - A scheme shall be deemed to have been proposed under Section 203 if a requisition for its preparation has been received by the committee from the Deputy Commissioner or if the preparation of the scheme is under the consideration of the committee.
