Section 168(c) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(c)the order is an order of refusal to sanction the re-erection of a building on the ground that it is unsuitable in plan or design to the locality or is intended for a purpose unsuitable to the locality, or contravenes a bye-law under sub-head (d) of Heading 'A' of subsection (2) of Section 239.
