Section 106P(3) in Uttarakhand Panchayati Raj Act, 2016
(3)Within sixty days after the receipt of an application under sub-section (1) the Kshettra Panchayat shall either sanction the laying out or the making of the street on such conditions as it may think fit to impose or disallow it or ask for further information with respect to it within a specified reasonable period.
