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State of West Bengal - Section

Section 29 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981

29. Validity of sanction :

The permission to execute the work of erection, addition, alteration or work for conversion of but in pucca structure shall be valid for five years from the date from which such permission is granted, provided that the execution of the work starts within two years from the date of sanction.