Section 106R in Uttarakhand Panchayati Raj Act, 2016
106R. Duration of sanction.
(1)A sanction given or deemed to have been given by the Kshettra Panchayat under section 106(p) and 106(q) shall be valid for one year.(2)After the expiry of the said period the proposed street may not be commenced without sanction under the foregoing sections.
