Section 169 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
169. Effect of sanction under Section 165.
(1)A sanction given or deemed to have been given under Section 165 shall not, beyond exempting the person to whom the sanction is given or deemed to have been given from any penalty or consequence to which he would otherwise be liable under Sections 170, 171 or 191, confer or extinguish any right or disability or operate as an estoppel or admission or affect any title to property or have any other legal effect whatsoever.(2)In particular, such sanction shall not operate to relieve any person from the obligation imposed by Section 181 to obtain separate sanction for any structure referred to therein.
