(2)A building plan sanctioned under this section shall remain valid for three years from the date of such sanction, and may be renewed [for such period, and on payment of such fee, as may be prescribed.] [Substituted by section 28 of the West Bengal Act 16 of 2002, w.e.f. 2.9.2002 for 'for another two years on payment of such fees as may be levied by the Board of Councilors by regulations.']
