Section 31 in Tripura Town and Country Planning Act, 1975
31. Lapse of permission.
- Every permission for any development granted under this Act shall remain in force for three years only from the date of such permission:Provided that the Planning Authority may, on application made in this behalf before the expiry of the aforesaid period, extend such period, for such time as it may think proper ; but such extended period shall in no case exceed three years;Provided further that such lapse shall not bar any subsequent application for fresh permission under this Act.
