(1)A sanction given or deemed to have been given by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under [Sections 204 and 205] [Substituted by U.P. Act No. 7 of 1949.] shall be available for one year.(2)After the expiry of the said period the proposed street may not be commenced except in pursuance of a further sanction applied for and granted under the foregoing sections.
