Section 187(7) in The Chhattisgarh Municipalities Act, 1961
(7)No person who becomes entitled under sub-section (3) or sub-section (6) to proceed with any intended work of which notice is required by sub-section (2) shall commence such work after the expiry of the period of one year from the date on which he first became entitled so to proceed therewith, unless he shall have again become so entitled by fresh compliance with the provisions of the preceding sub-section.
