4. Objections or suggestions as to erection, etc. of certain State buildings within Municipalities how to be made and dealt with.
(1)In the case of any such building as is mentioned in the last preceding section (not being a building connected with State defence, or a building the plan or construction of which ought, in the opinion of the Public Works Minister to be treated as confidential or secret), the Municipal authority, or any person authorised by it in this behalf, may, with the permission of the Public Works Minister, inspect the land and building and all plans connected with its erection, re-erection, construction or material structural alteration, as the case may be, and may submit to the Public Works Minister a statement in writing of any objections or suggestions which such Municipal authority may deem fit to make with reference to such erection, re-erection, construction, or material structural alteration.(2)Every objection or suggestion submitted as aforesaid shall be considered by the Public Works Minister, who shall, after such investigation (if any) as he shall think advisable, pass orders thereon, and the building referred to therein shall be erected, re-erected, constructed, or altered, as the case may be, in accordance with such orders :Provided that, if the Public Works Minister over-rules or disregards any such objection or suggestion as aforesaid, he shall give his reasons for so doing in writing.(3)Every order passed by the Public Works Minister under this section will be subject to revision by [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] and the decision of the [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] thereon shall be final.
