Section 155(6) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(6)If a Halqa Panchayat neglects or omits to accord sanction within 30 days of the receipt from any person, of a valid notice of such persons intention to construct or reconstruct a house or building or extend or alter the existing house or building, the sanction shall, except in so far as it may contravene the by-laws, be deemed to have been accorded unless the land on which it is proposed to construct or reconstruct, extend, alter such house or building belongs to or vests in the Halqa Panchayat or the Government.
