Section 280(1) in The Coimbatore City Municipal Corporation Act, 1981
(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.
