Section 345(3) in Jammu and Kashmir Municipal Corporation Act, 2000
(3)The permission granted under this section shall be valid for a period of 180 days from the date on which the sanction is conveyed to the applicant. If the applicant fails to cut, fell, lop or remove the tree permitted to be cut, felled, lopped, or removed within the aforesaid period of 180 days, the permission granted shall lapse, unless the applicant obtains from the Commissioner and extension of time on an-application for extension and payment of prescribed fee.
