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State of Meghalaya - Section

Section 175 in Meghalaya Municipal Act, 1973

175. Lapse of sanction.

- A permission to re-erect, materially alter or re-erect a building granted under this Chapter or deemed to have been given by the Boards shall unless it is renewed on an application Made to the Board for this purpose, continue only for one year after the date on which it is granted, unless the work has been commenced within that period and in any case shall not continue for a period longer than two years from the said date unless it is so renewed