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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in The U.P. (Regulation Of Building Operations) Rules, 1985

(2)The Prescribed Authority, may however on sufficient grounds in this behalf extend this period of three years and may revalidate the permit for one year at a time subject to a maximum of three years.