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

State of Uttar Pradesh - Subsection

Section 10(8) in The Greater Noida Industrial Development Area Building Regulations, 1992

(8)The revalidation fee of a building permit shall be 10 per cent of the original building permit fee paid with the application, if the application is made within the period of validity (two years) of the building permit. In case the building is under construction as per the sanctioned plans and the application is made after two years from the date of sanction then the revalidation fee shall be original building permit fee.