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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(5) in New Okhla Industrial Development Area Building Regulations, 2010

(5)The revalidation fee of a building permit for 5 years shall be 10 per cent of the fresh building permit fee, if the application is made within the period of validity of the building permit. The application is made after the validity period, then the revalidation fee shall be original building permit fee.