Section 33 in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
33. Lapse of permission.
- Every permission granted under Section 30 or Section 31 or Section 32 shall remain in force for a period of [three years] [Substituted by M.P. Act No. 8 of 1996 (w.e.f. 17-4-1996).] from the date of such grant and thereafter it shall lapse :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] [Substituted by M.P. Act No. 8 of 1996 (w.e.f. 17-4-1996).] 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.
