Section 43 in Bihar Regional Development Authority Act, 1974
43. Duration of sanction.
- The sanction once accorded shall remain valid up to three years during which period completion certificate from the registered architect/engineer or a person approved by Vice-Chairman, in the form prescribed in the Building Regulations shall be submitted and if this is not done the perm shall have to be revalidated before the expiration of this period on payment of such fees as may be prescribed. Revalidation shall be subject to the rules an regulations then in force.
