Section 54 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
54. Houses to be built within three years [Rule 115-Q, U.P.Z.A. & L.R. Rules].
- The person to whom the housing site is allotted shall be required to build a house and begin to reside in it or to use it for the purpose for which it was built within three years from the date of allotment. If he fails to do so or uses it at any time for a purpose other than that for which it was allotted his rights shall be extinguished and the site may be taken over by the Bhumi Prabandhak Samiti:Provided that in the case of a person belonging to Scheduled Caste or Scheduled Tribe the aforesaid time-limit for building of the house shall not apply.
