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Cal. HC: Builders Cannot Seek Extension for Construction After Expiry of Sanction Plan - (04 Oct 2022)

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Calcutta High Court has held that builders cannot file for extension of sanctioned building plans after expiry of the period permitted for construction and must obtain a fresh sanction as per the Kolkata Municipal Corporation Act, 1980.

Tags : CALCUTTA HIGH COURT   SANCTION PLAN   RENEWAL  

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