(1)A sanction given or deemed to have been given by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under [Section 180] [Substituted by U.P. Act No. 1 of 1955.] shall be available for one year or for such lesser period as may be prescribed by bye-law [unless it is extended by the] [Inserted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] for a further period up to one year.(2)After the expiry of the said period the proposed work may not be commenced except in pursuance of a fresh sanction applied for and granted under the [same] [Substituted by U.P. Act No. 1 of 1955.] section.
