(8)The Municipal Building Committee shall scrutinise every application for erection or re-erection of a building for which notice has been received under section 343, other than a residential building up to three storeys or with a height of twelve metres, whichever is higher, on a plot of five hundred square metres or less and make its recommendations:Provided that in respect of any building or execution of any work, is such building or work, as the case may be, affects or is likely to affect, -(a)The functioning of the microwave system for telecommunication purposes, and(b)Any functions for the purpose of civil aviation, the Municipal Building Committee shall, if so considered necessary, refer such case to the concerned Department of the Government or authority for their opinion before finalising the recommendations.
