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State of Telangana - Section

Section 21 in Hyderabad Metropolitan Development Authority Act, 2008

21. Lapse of Development Permission.

- Every Development Permission granted under this Act shall remain valid for three years during which time the development works/ layout works/ and civil works shall be completed and if not completed, such permission shall be got revalidated on application subject to the rules then in force and on payment of 20% of the fees and charges.