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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of West Bengal - Subsection

Section 214(2) in The Asansol Municipal Corporation Act, 1990.

(2)Any building plan sanctioned under this section shall remain valid for three years from the date of such sanction and may be renewed for another two years on payment of fees as may be levied by the Mayor-in-Council by regulation.