(4)where bye-laws have been framed under this section no notice under sub-section (2) shall be considered to be valid until the information, if any, required by such bye-laws has been furnished to the satisfaction of the [committee] [The words 'Executive Officer shall be deemed to be substituted for the word 'committee' (vide item 12, Schedule II, Punjab Act No. 2 of 1931) in the case of the municipalities to which Punjab Act No. 2 of 1931, applies.].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 or any land, the property of Government, 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 exception 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 building, 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 section 22, 232 and 236, be final
