207. Lapse of sanction after one year from the date of such sanction.
- Every sanction for the erection or re-erection of any building which shall be given or be deemed to have been given by a committee, or the Executive Officer, as the case may be, shall remain in force for one year only from the date of such sanction, or for such longer period as the committee, or the Executive Officer, as the case may be, may have allowed when conveying sanction under Section 201. Should the erection or re-erection of the building not have been commenced within one year and completed within two years or such longer period as may have been allowed by the committee, or the Executive Officer, as the case may be, the sanction shall be deemed to have lapsed, but such lapse shall not bar any subsequent application for fresh sanction under the foregoing provisions of the Act.
