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State of Andhra Pradesh - Section

Section 27 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

27. Duration of Sanction.

- The permission for building construction shall remain valid for two years during which time the building construction shall be completed, and if not completed the permission for building construction shall be revalidated on application subject to the rules then in force and payment of the fees and charges as prescribed in the Schedule.