Section 33 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
33. Lapse of permission.
- [Every permission granted under Section 30 or Section 30-A or Section 31 or section 32 shall remain in force for a period of one year from the date of such grant and thereafter it shall lapse:] [Substituted by C.G. Act No. 22 of 2010, dated 30.8.2010.]Provided that the Director may, on an application, extend such period from year to year but the total period shall in no case exceed five years from the date on which the permission was initially granted :Provided further that such lapse shall not bar any subsequent application for fresh permission under this Act.
