Section 280 in The Coimbatore City Municipal Corporation Act, 1981
280. Lapse of permission if not acted upon within six months and completed within two years.
(1)If the construction or re-construction of a building is not commenced within six months after the date on which permission was given to execute the work, the work shall not be commenced until an application has been made for" the renewal of permission granted under this chapter, and the provisions of sections 272 to 279 shall, so far as may be apply to such application for renewal of permission.(2)If the construction or reconstruction of the building is not completed within such period (not exceeding two years from the date on which permission was given for the construction or reconstruction) as may be specified in this behalf it shall not be continued thereafter until an application has been made for the renewal of permission granted under this chapter and provisions of sections 272 to 279, shall, so far as may be, apply to such application for renewal of permission.
