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[Cites 0, Cited by 0] [Section 406] [Entire Act]

State of Punjab - Subsection

Section 406(5) in The Punjab Municipal Act, 1999

(5)If the person as aforesaid or any one lawfully claiming under him, does not commence the erection of the building or the execution of any work within a period of one year from the date on which the erection of the building or the execution of the work is sanctioned or is deemed to have been sanctioned, he shall give a fresh notice under sub-section (1) of section 401 for fresh sanction.