Section 106F in Uttarakhand Panchayati Raj Act, 2016
106F. Duration of sanction.
(1)A sanction given or deemed to have been given by a Kshettra Panchayat under section 106(e) shall be available for three years or for such lesser period as may be prescribed by bye-law.(2)After the expiry of the said period the proposed work may not be commenced without a sanction under the foregoing section.
