Section 34 in The Himachal Pradesh Town and Country Planning Act, 1977
34. Lapse of permission.
- Every permission granted under section 31 or section 32 or section 33 shall remain in force for a period of one year from the date of such grant and thereafter it shall lapse:Provided that the Director may, on an application, extend such period from year to year but the total period shall, in no case exceed three years from the date on which the permission was initially granted:Provided further that such lapse shall not bar any subsequent application for fresh permission under this Act.
