(1)The Chief Officer of a Municipality shall, sanction or provisionally sanction the erection of a building or the execution of a work within the municipal area, unless such building or work would contravene any of the provisions of sub-section (2) or sub-section (3) of this section or the provisions of section 420 or section 421 :Provided that no such sanction shall be accorded without the recommendation of the Municipal Building Committee where necessary, made under sub-section (8) of section 399.
