Section 11 in The Jammu and Kashmir Control of Building Operations Act, 1988
11. Lapse of sanction after three years.
(1)Every sanction for the erection or re-erection of any building issued by the Authority shall remain in force for three years from the date of such sanction, but such lapse shall not bar for any subsequent application for fresh sanction under the foregoing provisions of this Act:Provided the Minister shall always have power to revoke any sanction for erection or re-erection of any building at any time before the commencement of erection or re-erection of any building.(2)Every order made by the Minister concerned under this section shall be final and shall not be called in question in any original suit, application or proceeding and no injunction shall be granted by any court in respect of any action under this Act.(3)The provisions of this section shall have effect notwithstanding anything to the contrary contained in this Act or in any other law for the time being in force.
