Section 10 in Haryana Municipal Building Bye-laws 1982
10. Validity of sanctioned plans.
- Every sanction for the erection or re- erection of any building which shall be given or be deemed to have been given by a [committee] [Substituted by Haryana Notification No. GSR 543/HA24/73 Sections 201, 202 & 214/90 dated 29.6.1990.] shall remain in force for one year only from the date of such sanction. Should the erection or re-erection of the building is not commenced with one year and completed within [three] [Substituted for the words 'two' by Haryana Notification No. S.O. 95/H.A. 24/1973/Sections 200 and 214/2007. dated 16.11.2007.] years, as the case may be, the sanction shall be deemed to have lapsed with respect to that portion of the building which has not been completed but such lapse shall not bar any subsequent application for fresh sanction.
