Section 155(5) in Jammu and Kashmir Panchayati Raj Rules, 1996
(5)A Halqa Panchayat may sanction the construction or reconstruction of any house or building or extension or alteration of an existing house or building either absolutely or subject to such modification as it may deem fit and issue a written permission alongwith a sanctioned copy of the site plan to the concerned within 30 days from the receipt of the valid notice, which shall hold good for a period of one year from the date of sanction.
