Section 293(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)If the construction or reconstruction of the hut is not completed ! within such period (not exceeding one year from the date on which permission was given for the construction or reconstruction) as may be specified in this behalf it shall not be continued thereafter until application has been made for the renewal of permission granted under this Chapter, and the provisions of sections 288 to 292 shall, so far as may be, apply to such applications for renewal of permission.External Walls, Alterations and Additions
