Section 208(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)The municipality, may refuse to sanction the erection or re-erection of any building for any other reason, to be communicated in writing to the applicant, which it, deems to be just and sufficient as affecting such building, or if on the land, which it is proposed to erect or re-erect such building in vested in the Government or in the municipality, and the consent of the concerned Government or, as the case may be, of the municipality has not been obtained, or if the title to the land is in dispute between such person and the municipality or any Government.
