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State of Haryana - Section

Section 14 in Punjab Urban Estates (Sale of Sites) Rules, 1965

14. [ Time within which building is to be erected. [Substituted vide Notification dated 21.10.1976]

- The transferee shall complete the building within a period of two years from the date of delivery of possession of the site, in accordance with the rules regulating the erection of building :Provided that the time limit may be extended by the Estate Officer, if he is satisfied that the failure to complete the building over the site within the said period was due to cause beyond the control of the transferee.]